Section 11(1) in The Gujarat Tribal Development Corporation Act, 1972
(1)[The State Government] [Substituted for 'Notwithstanding anything contained in section 8, the State Government' by Gujarat 1 of 1999, dated 9th March 1999] may at any time, after consulting the Board, remove any director from office, if in its opinion such a director-(a)is or has become subject to any disqualification mentioned in section 9;(b)is absent without leave of the Board from more than three consecutive meetings thereof without cause sufficient , in the opinion of the Board, to exonerate his absence;(c)has acted in contravention of the provisions of section 10; or(d)has been guilty of misconduct in the discharge of his duties;Provided that no order of removal shall be passed without giving the director a reasonable opportunity of showing cause against the proposed order.
