Section 8 in The Orissa Industrial Infrastructure Development Corporation Act, 1980
8. Cessation of Directorship.
- If a Director-(a)becomes subject to any of the disqualifications mentioned in Section 5; or(b)tenders his resignation in writing to, and such resignation is accepted by the State Government ; or(c)is absent without the Board's permission from three consecutive meetings of the Board, or from all meetings of the Board for three consecutive months ; or(d)is convicted of an offence involving moral turpitude, he shall cease to be a member of the Board.
