Section 8 in The Goa Industrial Development Act, 1965
8. Cessation of [Director] [Substituted by Amendment Act 10 of 1991.].
(1)If a [director] [Substituted by Amendment Act 10 of 1991.]-(a)becomes, subject to any of the disqualifications mentioned in section 5, or(b)tender his resignation in writing to, and such resignation is accepted by, the State Government, or(c)is absent without the Corporation's permission from three consecutive meetings of the Corporation, or from all meetings of the Corporation for three consecutive months, or(d)is convicted of an offence involving moral turpitude,- he shall cease to be a [director] [Substituted by Amendment Act 10 of 1991.] of the Corporation.(2)The State Government may by order suspend from office for such period as it thinks fit, or remove from office any [director] [Substituted by Amendment Act 10 of 2006.] of the Corporation, who in its opinion-(a)has refused to act, or(b)has become incapable of acting, or(c)has so abused his position as [director] [Substituted by Amendment Act 10 of 1991.] as to render his continuance on the Corporation detrimental to the interest thereof or of the general public, or(d)is otherwise unfit to continue as a [director] [Substituted by Amendment Act 10 of 1991.]:Provided that, a [director] [Substituted by Amendment Act 10 of 1991.] shall not be suspended or removed from unless he has been given reasonable opportunity to show cause against the order.
