Section 4 in Rajasthan Micro and Small Enterprises Facilitation Council Rules, 2007
4. Removal of member.
- The Government may remove any member of the 'Council' from office,(i)If, he is of unsound mind; or(ii)if, he becomes bankrupt or insolvent; or(iii)if, he is convicted and sentenced to imprisonment for any offence which is punishable under the Indian Penal Code (Act XL V of 1860); or convicted of any cognizable offence punishable under any other Indian Law.(iv)if, he absents himself from three consecutive meetings of the council without the leave of the Chairperson, and in any case from five consecutive meetings; or(v)acquires such financial or other interest as is likely, in the opinion of the Government, to affect prejudicially his functions as a member.
