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Union of India - Section
Section 8 in Road Transport Corporations Act, 1950
8. Removal of Chairman and [Directors] [Substituted by Act 63 of 1982, Section 5, for " member" and " member" , respectively (w.e.f. 13.11.1982).] from office
. [1] [Section 8 renumbered as sub-Sub-Section (1) thereof by Act 63 of 1982, Section 5 (w.e.f. 13.11.1982).] The State Government may remove from office the Chairman or any other [Director] [Substituted by Act 63 of 1982, Section 5, for " member" and " member" , respectively (w.e.f. 13.11.1982).] of the Corporation who(a)is or becomes subject to any of the disqualifications mentioned in section 6; or(b)without excuse sufficient in the opinion of the State Government, is absent for more than four consecutive meetings of the [Board] [Substituted by Act 63 of 1982, Section 5, for " Corporation" (w.e.f. 13.11.1982).].Provided that no [Director appointed] [Substituted by Act 63 of 1982, Section 5, for " member nominated" (w.e.f. 13.11.1982).] by the Central Government shall be removed from office without the concurrence of that Government.| [Delhi].In its application to the Union territory of Delhi , in Section 8, the proviso shall be omitted.Delhi Road Transport Laws (Amendment) Act, 1971 (71of 1971), Section 7 and Sch . I(w.r.e.f .3-11-1971 ). |