Section 8(2) in The M.P. State Aid to Industries Act, 1958
(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.
