Section 9(1)(b) in The M.P. Rajya Pashudhan Evam Kukkut Vikas Nigam Adhiniyam, 1982

[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(1)(b) in The M.P. Rajya Pashudhan Evam Kukkut Vikas Nigam Adhiniyam, 1982

(b)is absent without leave of the Board for more than three consecutive meetings thereof without cause sufficient in the opinion of the State Government to exonerate his absence, the State Government may declare that the said director shall be deemed to have vacated his office from the date of notification to this effect and thereupon his scat shall become vacant.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 9(1)(b) in The M.P. Rajya Pashudhan Evam Kukkut Vikas Nigam Adhiniyam, 1982