Section 6 in Karnataka Khadi and Village Industries Act, 1956
6. Removal or suspension of a [non-official member] [Substituted by Act 8 of 1985 w.e.f. 1.6.1984.] of the Board.
(1)The State Government may, after such inquiry as may be necessary, remove from office the Chairman or any other [non-official member] [Substituted by Act 8 of 1985 w.e.f. 1.6.1984.], if he, -(a)refuses to act; or(b)has become incapable of acting;(c)has abused his position in the Board so as to render his continuance on the Board detrimental to its interest; or(d)fails, without such reason as may in the opinion of the State Government be sufficient, to attend three consecutive meetings of the Board; or(e)ceases to reside in the [State of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.]; or(f)has since his appointment incurred any of the disqualifications specified in section 5; or(g)is otherwise unsuitable to continue on the Board.(2)No order of removal under sub-section (1) shall be made, unless the [non-official member] [Substituted by Act 8 of 1985 w.e.f. 1.6.1984.] concerned has been given an opportunity to submit his explanation to the State Government:Provided that a [non-official member] [Substituted by Act 8 of 1985 w.e.f. 1.6.1984.] may be suspended by the State Government pending an enquiry against him.(3)A [non-official member] [Substituted by Act 8 of 1985 w.e.f. 1.6.1984.] who has been removed under clause (c) or (f) of sub-section (1) shall not be eligible for appointment to the Board as [non-official member] [Substituted by Act 8 of 1985 w.e.f. 1.6.1984.] or in any other capacity.
