Section 13(1) in The Rajasthan Khadi and Village Industries Board Act, 1955
(1)The State Government may remove from the Board any member, other than an ex-officio member, who, in its opinion:-(a)refuses to act; or(b)has become incapable of acting; or(c)has so abused his position as a member as to render his continuance on the Board detrimental to the interests of the public; or(d)is absent without permission from all the meetings of the Board for four successive months or for the period in which three successive meetings are held, whichever period is longer; or(e)ceases to reside in Rajasthan; or(f)is otherwise unsuitable to continue as a member.
