Section 3(f) in The Orissa Micro and Small Enterprises Facilitation Council Rules, 2008
(f)The Government may remove any member from office :-(i)if he is of unsound mind and stands so declared by a competent Court; or(ii)if he becomes bankrupt or insolvent or suspends payment to his creditors; or(iii)if he is convicted of any offence which is punishable under the Indian Penal Code (Act XLV of 1860); or(iv)if he absents himself from three consecutive meetings of the council without the leave of the Chairperson, and in any case from five consecutive meetings; or(v)acquires such financial or other interest as is likely, in the opinion of the Government, to affect prejudicially his functions as a member.
