Section 3(f) in Himachal Pradesh Micro and Small Enterprises Facilitation Council Rules, 2018
(f)The Government may remove any member from office: -(i)If he is of unsound mind and has been so declared by a competent court; or(ii)If he becomes bankrupt or insolvent or does not make 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 abstains himself/herself from three consecutive meetings of the Council without the leave of the Chairperson, and in any case from five consecutive meeting even with the permission of the Chairperson; 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.
