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State of Haryana - Section

Section 3 in Haryana Industry Facilitation Council (Arbitration) Rules, 2001

3. Composition of Council.

(1)The Council established by the Government shall consist of :-
1. Director of Industries, Haryana Chairman
2. General Manager, Haryana Financial Corporation Member
3. General Manager, Punjab National Bank Member
4. Company Secretary, Haryana State Industrial DevelopmentCorporation Member
5. President, Haryana Chamber of Commerce and Industry Member
6. President, Punjab, Haryana and Delhi Chamber of Commerce andIndustries. Member
7. President, Faridabad Industry Association. Member
8. Technical Expert (Mechanical Engineering), Directorate ofIndustries, Haryana Member Secretary
(2)The term of office of the Members other than the Chairperson shall be for a period of two years from the date of appointment : Provided that the Government may re-appoint a Member.
(3)Any Member of the Council may resign from the Council by one month's notice in writing to the Government.
(4)The Government may remove from office any member, who has -
(a)been adjudged as insolvent; or
(b)been convicted of an offence which, in the opinion of the Government, involves moral turpitude; or
(c)become physically or mentally incapable of acting as a Member; or
(d)acquired such financial or other interest as is likely to affect prejudicial to the public interest; or
(e)so abused his position as to render his continuance in office prejudicially to the public interest; or
(f)remained absent in three consecutive sittings except for reasons beyond control :
Provided that no Member shall be so removed on the ground mentioned in clauses (d), (e) and (f) except after an inquiry held by the Government in this behalf and finds the Member guilty on such ground.
(5)Any vacancy arising in the Council for any reason whatsoever may be filled by the Government by notification.