Section 5 in The M.P. Slate Pencil Karmkar Kalyan Nidhi Adhiniyam, 1982
5. Disqualification and removal.
(1)No person shall be nominated as, or continue to be a Chairman or a member of the Board who,-(a)is a salaried official of the Board; or(b)is an undischarged insolvent; or(c)is found to be a lunatic, or becomes of unsound mind and stands so declared by a competent Court; or(d)is or has been convicted of any offence involving moral turpitude :Provided that the disqualification under clause (a) shall not apply to the Secretary of the Board.(2)The State Government may remove from office any member of the Board who,-(a)is or has been subject to any of the disqualifications mentioned in sub-section (1); or(b)is absent without leave of the Board from more than three consecutive meetings of the Board; or(c)is in the opinion of the State Government acting in a manner prejudicial to the interests of the Board.
