Section 8 in Gujarat Industrial Development Act, 1962
8. Cessation of [directorship] [This word was substituted for the word 'membership', by Gujarat 11 of 1986, Section 9 (2) (w.e.f. 01-07-1986).].
(1)If a [Director] [This word was substituted for the word 'member', by Gujarat 11 of 1986, Section 9 (1) (w.e.f. 01-07-1986).]-(a)becomes subject to any of the disqualifications mentioned in Section 5, or(b)tenders 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] [This word was substituted for the word 'member' by Gujarat 11 of 1986, Section 9 (1) (w.e.f. 01-07-1986).] 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] [This word was substituted for the word 'member' by Gujarat 11 of 1986, Section 9 (1) (w.e.f. 01-07-1986).] 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] [This word was substituted for the word 'member' by Gujarat 11 of 1986, Section 9 (1) (w.e.f. 01-07-1986).].
