The Khadi and Industries Commission Act, 1956

6A. Removal of Chairman, Member, etc., from the Commission.

The Central Government may, by notification in the Official Gazette, remove from office any member of the Commission who—

1. is or becomes subject to any of the disqualifications mentioned in section 6; or

2. in the opinion of the Central Government has failed or is unable to carry out his duties; or

3. absents himself from three consecutive meetings of the Commission without the leave of the Commission:

Provided that before issuing any such notification, the Central Government shall give an opportunity to the member concerned to show cause against such removal.]

1. Subs. by Act 12 of 1987 s. 2, (w.e.f. 24.7.1987).

2. Subs. by s. 4, ibid. (w.e.f. 24.7.1987).

3. Subs. by s.5, ibid. (w.e.f. 24.7.1987).

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