Section 14(2) in The Khadi And Village Industries Commission Rules, 1957
(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 Central 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] [Substitued by G.S.R. 1270, dated 20th September, 1962](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.] [Inserted by G.S.R. 1270, dated 20th September, 1962]
