Section 7(1) in The Bihar Khadi and Village Industries Act, 1956
(1)The State Government may, after such inquiry as may be necessary, remove from office the President or any other member, if he -(a)refuses to act; or(b)has become incapable of acting; or(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 Bihar; or(f)has since his appointment incurred any of the disqualifications specified in Section 6; or(g)is otherwise unsuitable to continue on the Board.
