Section 9 in The M.P. Rajya Matsya Vikas Nigam Adhiniyam, 1979
9. Vacation of office by [x x x] [Omitted by M.P. Act No. 6 of 1986 (w.e.f. 21-2-1986).] Directors.
(1)If a [x x x] [Omitted by M.P. Act No. 6 of 1986 (w.e.f. 21-2-1986).] Director-(a)becomes subject to any of the disqualifications mentioned in Section 8; or(b)is absent without leave of the Board from more than three consecutive meetings thereof without cause sufficient in the opinion of the State Government to exonerate his absence, the State Government may declare that the said Director shall be deemed to have vacated his office from the date of notification to this effect and thereupon his seat shall become vacant.(2)A Director whose office has been declared vacant under sub-section (1) shall not be eligible for renomination to the Board as a Director or for employment in the Nigam in any capacity.
