Section 6 in The Orissa Industrial Infrastructure Development Corporation Act, 1980
6. Term of office and conditions of service of Directors.
(1)The Chairman and the Directors nominated under Clause (xii) of Sub-section (2) of Section 4 shall hold at the pleasure of the Governor.(2)Subject to the provisions of Sub-section (1), the term of office of the said Directors shall be for a period of three years from the date of their nomination and shall include any further period which may elapse between the expiration of the said period of three years and the date of nomination of their successors.(3)The nominated Directors shall be entitled to draw such fees and allowances as may be prescribed.(4)Any person nominated as a Director on one or more occasions shall, unless disqualified, be eligible for renomination.(5)Where a person is nominated to be or becomes a Director by virtue of holding any office, he shall, notwithstanding anything contained in this Act, cease to be a Director as soon as he ceases to hold that office.
