Section 5(6) in Jammu and Kashmir Micro and Small Enterprises Facilitation Council Rules, 2017
(6)The Government shall remove any member from office,-(a)if he/she is of unsound mind and stands so declared by a competent court ; or(b)if he/she becomes bankrupt or insolvent or suspends payment to his creditors ; or(c)if he/she is convicted of any offence which is punishable under the Ranbir Penal Code, Svt. 1989 (Act No. XII of 1989) ; or(d)if he/she abstains himself/herself from three consecutive meetings of the Council without leave of the Chairperson, and in any case from five consecutive meetings ;(e)if he/she acquires such financial or other interest as is likely, in the opinion of the Government, to affect prejudicially his/her functions as a member.
