Section 17 in The Khadi and Village Industries Commission Rules, 2006
17. Term of Office.
(1)Save as hereinafter provided, a member of the Board, other than a member of the Commission shall hold office for such period not exceeding three years as may be specified in the notification of his appointment published in the Official Gazette and shall be eligible for re-appointment.(2)The Government may remove from office any such member of the Board :(a)if he is found to be a lunatic or a person of unsound mind;or(b)if he has been adjudged insolvent ; or(c)if he has been convicted of an offence involving moral turpitude ; or(d)if, in the opinion of the Government, he has failed or is unable to carry out his duties, so as to render his removal necessary; or(e)if he absents himself from three consecutive meetings of the Board without leave of the Board; or(f)if he has any financial interest in any subsisting contract made with or in any work being done for the Commission except as shareholder (other than a Director or Managing Agent) in a company as defined in section 3 of the Companies Act, 1956;Provided that where he is a shareholder, he will disclose to the Government the nature and extent of shares held by him in such a company.
