Section 10 in The Punjab Ex-servicemen Corporation (General) Rules, 1982
10. Circumstances under which Chairman, Managing Director and nominated Directors may be removed.
- The Government may at any time remove the Chairman, Managing Director and a Director referred to in clause (e) of sub- section (1) of Section 7 of the Act, as the case may be, from office, if -(i)the Chairman or the Managing Director is absent without permission of the Government or a Director referred to in clause (e) of sub- section (1) of Section 7 of the Act is absent without permission of the Chairman for more than three consecutive meetings of the Board or of a Committee without a cause sufficient in the opinion of the Government to exonerate his absence; or(ii)he has acted in contravention of the provisions of section 25 of the Act; or(iii)he has been guilty of misconduct in the discharge of his duties:Provided that no order of removal shall be passed without giving the person concerned a reasonable opportunity of showing cause.
