Section 7 in Assam Industrial Infrastructure Development Corporation Act, 1990
7. Term of Offices and conditions of services of Directors.
(1)(a)Every Director of the Corporation nominated under Clause (i) of Section 4 shall hold offices for a period of three years from the date of his nomination, unless his term of office is terminated earlier by the State Government.(b)Where a vacancy of any such Director occurs due to completion of the term of the office of due to termination of his term of office earlier the vacancy shall be filled in accordance with the provisions of Section 10.(c)Any person nominated as Director of one or more occasions shall unless disqualified, be eligible for renomination.(d)Where a person is nominated to be or become a Director of the Corporation by virtue of holding any office, he shall, notwithstanding anything contained in this Act, cease to be a Director of the Corporation as soon as he ceases to hold that office.
