Section 7 in Punjab State Aid to Industries Act, 1935
7. Term of office.
(1)The Vice-Chairman or any other appointed or elected member may resign his office by giving notice in writing to the Chairman.(2)(a)Subject to the provisions of this Act an appointed member shall hold office for [five] [Substituted for the word 'three' by Punjab Act 6 of 1938, Section 2.] years unless the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government otherwise directs, and an elected member shall hold office for [five] [Substituted for the word 'three' by Punjab Act 6 of 1938, Section 2.] years or until such time as he ceases to be a member of the body electing him, whichever is shorter.[Provided that in the case of members elected under the provisions of section 3 by bodies other than the Punjab Legislative Assembly, the term of membership shall, in any case, terminate automatically on the dissolution of the Punjab Legislative Assembly] [Proviso Added by Punjab Act 6 of 1938, section 2.].(b)An outgoing member may, if otherwise qualified, be re-elected or re- appointed.(3)Notwithstanding the expiration of the term mentioned in sub-section (2), an appointed or elected member shall continue to hold office until the vacancy caused by the expiration of the said term has been filled, provided that no vacancy shall be allowed to remain unfilled for more than six months.[8. Removal of members. - (1) The State Government may, by notification, remove the Vice- Chairman or any member of the Board, if he, -(a)refuses to act or becomes incapable of acting as a member of the Board;(b)is declared insolvent;(c)is convicted of any such offence or is subjected by a criminal court to any such order as in the opinion of the State Government implies a defect of character which unfits him to continue to be a Vice-Chairman or member of the Board;(d)without excuse, sufficient in the opinion of the State Government, is absent, without consent of the Board, from more than four consecutive meetings of the Board;(e)has, in the opinion of the State Government, been guilty of misconduct in the discharge of his duties;(f)is such a person whose continuance as Vice-Chairman or member of the Board is, in the opinion of the State Government, undesirable in the interests of the public :Provided that before the State Government notifies the removal of a Vice-Chairman or member under this sub-section, the reasons for his proposed removal shall be communicated to the Vice-Chairman or member, as the case may be, and he shall be given an opportunity of tendering an explanation in writing.(2)The State Government may fix a period during which any person so removed under clauses (b), (c), (e) or (f) of sub-section (1) of this section shall not be eligible for re-appointment or re-election] [Section 8 Substituted by Punjab Act 14 of 1969, section 2.].
