Section 8(2) in The M.P. Vyavsayik Parkisha Mandal Adihniyam, 2007
(2)If the State Government considers that the continuance in office of any nominated member is not in public interest, the State Government may make an order terminating his nomination and thereupon, he shall cease to be a member of the Board, notwithstanding that the term for which he was nominated has not expired.
