Section 5 in Madhya Pradesh Micro and Small Enterprises Facilitation Council Rules, 2017
5. Manner of Appointment of Members of Council.
(1)The Council shall consist of not less than three, but not more than five members including the Chairperson.(2)The State Government shall appoint the representatives specified in clauses (ii), (iii) or (iv) of sub-section (1) of section 21 of the Act as member of the Council.(3)A member appointed under clauses (ii),iii) and (iv) of sub-section (1) of Section 21 of the Act shall cease to be a member of the Council if he or she ceases to represent the categories or interest in which he or she was so appointed.(4)When a member of the council dies or resigns or is deemed to have resigned or is removed from the office or becomes incapable of acting as a member, the State Government may appoint another person to fill that vacancy.(5)Any member of the Council may resign from the Council by tendering one month's notice in writing to the State Government. The power to accept the resignation of a member shall vest in the State Government.(6)The Government may remove any member from office -(a)if he is of unsound mind and stands so declared by a competent court; or(b)if he becomes bankrupt or insolvent or suspends payment to his creditors; or(c)if he is convicted of any offence which is punishable under the Indian Penal Code, 1860 (45 of 1860); or(d)if he abstains himself /herself from three consecutive meetings of the Council without the leave of the Chairperson, and in any case from five consecutive meeting; or(e)if he acquires such financial or other interest as is likely, in the opinion of the State Government, to affect pre-judicially his functions as a member.(7)A member, other than the Chairperson and Non-official member, shall hold office during the pleasure of the authority nominating him. Non official member shall hold office for a period of not exceeding two years from the date of his appointment.
