Section 7 in The Bihar Khadi and Village Industries Act, 1956
7. Removal or suspension of a member of the Board.
(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.(2)No order of removal under sub-section (1) shall be made, unless the member concerned has been given an opportunity to submit his explanation to State Government:Provided that a member may be suspended by the State Government pending an enquiry against him.(3)A member who has been removed under clause (c) or (f) of sub-section (1) shall not be eligible for appointment to the Board as member or in any other capacity.
