Section 8 in The M.P. State Aid to Industries Act, 1958
8. Member of Committee not to communicate information.
(1)No member of the Committee shall communicate or allow to be communicated to any person not legally entitled thereto any information relating to any matter under the consideration of the Committee which has become known to him as such member.(2)The Committee may, by a resolution passed at a meeting thereof, recommend to the State Government the termination of the membership any member who in its opinion has contravened the provisions of sub-section (1):Provided that no such resolution shall be passed until the member to be thereby affected has been given a reasonable opportunity of being heard by the Committee against the action proposed to be taken in regard to him.(3)Upon a recommendation made under sub-section (2), the State Government may, by notification, terminate the membership of such member.
