Section 5(1) in Tamil Nadu Khadi and Village Industries Board Rules, 1960
(1)The Government, by notification in the [Fort St. George Gazette] [Now the Tamil Nadu Government Gazette.], remove from office any member including the Secretary if he also is a member, who-(a)has become disqualified for appointment as a member of the Board under sub-rule (1) of rule 4 or has ceased to hold office as member of the Board under sub rule (2) of rule 4; or(b)has become incapable of acting as a member or has so abused his position as member as to render his continuance as such detrimental to the public interest.
