Section 3 in Himachal Pradesh Micro and Small Enterprises Facilitation Council Rules, 2018
3. Manner of Appointment of Members and filling up of vacancies of the Council.
(a)The Council shall consist of minimum three and maximum five members, including the Chairperson.(b)The Government shall appoint the Members as per clause(ii), (iii) and (iv) of sub-section (1) of section 21 of the Act.(c)A member appointed under clauses (ii), (iii) and (iv) of sub-section( 1) of section 21 shall cease to be a member of the council, if he or she ceases to represent the category in which he or she was so appointed.(d)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 appoint another person to fill that vacancy.(e)Any Member of the Council may resign from the Council by tendering one month's notice in writing to the Government.(f)The Government may remove any member from office: -(i)If he is of unsound mind and has been so declared by a competent court; or(ii)If he becomes bankrupt or insolvent or does not make 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 abstains himself/herself from three consecutive meetings of the Council without the leave of the Chairperson, and in any case from five consecutive meeting even with the permission of the Chairperson; 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.
