Section 11(2) in The Punjab Scheduled Castes Land Development and Finance Corporation Act, 1970
(2)A director may resign his office by giving notice thereof in writing to the State Government and on such resignation being accepted he shall be deemed to have vacated his office.[(1-A) If the Board fails to carry out its functions, or refuses or fails to follow the instructions given to it by the State Government, for the purpose of giving effect to the provisions of this Act, the State Government may remove the non-official directors including the Chairman and appoint other director and the Chairman in their places.] [Substituted by Punjab Act 16 of 1979.]
