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The Micro, Small and Medium Enterprises Development Act, 2006 4. Removal of member from Board.- 1. The Central Government may remove a member of the Board from it, if he a. is, or at any time has been, adjudged as insolvent; or b. is, or becomes, of unsound mind and stands so declared by a competent court; or c. refuses to act or becomes incapable of acting as a member of the Board; or d. has been convicted of an offence which, in the opinion of the Central Government, involves moral turpitude; or e. has so abused, in the opinion of the Central Government, his position as a member of the Board as to render his continuance in the Board detrimental to the interests of the general public. 1. 2. Notwithstanding anything contained in sub-section (1), no member shall be removed from his office on the grounds specified in clauses (c) to (e) of that sub-section unless he has been given a reasonable opportunity of being heard in the matter.    |
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