Section 11(1A) in The Punjab Backward Classes Land Development and Finance Corporation Act, 1976
(1A)[ If in the opinion of the State Government, 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 and such failure or refusal is in its opinion attributable to the Chairman or any non-official Director, the State Government may, after giving an opportunity of being heard, remove the Chairman or the non-official director as the case may be".] [Inserted vide Punjab Act No. 20 of 1981.]
