Section 3 in Andhra Pradesh Micro and Small Enterprises Facilitation Council Rules, 2007
3. Manner of appointment, etc.
(a)The Government shall appoint the representatives, specified in clauses (ii), (iii) or (iv) of sub-section (1) of Section 21, as member of the Council;(b)When a member of the Council dies or resigns or is deemed to have resigned or is removed from office or becomes incapable of acting as a member, the Government may by notification in the official gazette appoint a person to fill that vacancy.(c)A member, other than the Chairperson, shall hold office for a period not exceeding two years from the date of his appointment;(d)A member appointed under clauses (ii), (iii) and (iv) of sub-section (1) of Section 21 shall cease to the a member of the Council if he ceases to represent the category or interest from which he was so appointed.(e)Any member of the Council may resign from the Council by tendering one month's notice in writing to the Government. The power to accept the resignation of a member shall vest in the Government.(f)The Government may remove any member from office:-(i)If he is of unsound mind and stands so declared by a competent court; or(ii)If he becomes bankrupt or insolvent or suspends payment to his creditors; or(iii)If he is convicted of any offence which is punishable under the Indian Penal Code (Act XLV of 1860); or(iv)If he absents himself from the 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.
