Section 6 in The National Oilseeds And Vegetable Oils Development Board Rules, 1984
6. Removal from Board.
- The Central 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 is an undischarged insolvent; or(c)if he is convicted of an offence involving moral turpitude; or(d)if, without the leave of the Chairman, he fails to attend three consecutive meetings of the Board.
