Section 7 in Indira Gandhi Institute of Medical Sciences Act, 1984
7. Terms of Office and Vacancies of Members.
- [(1) The term of Board of Governors constituted in accordance with Section 5 shall be five years from its first meeting after constitution:Provided that the State Government shall be competent to remove any one of the members of the Governing Body before expiry of the terms of office of such members on the grounds:-(a)Such member is declared an insolvent by a competent Court/authority.(b)Such member is accused of any criminal offence involving moral turpitude where in which after investigation charge-sheet has been submitted and competent court has taken cognizance of the offence.(c)Such member acts in a manner detrimental to the interest of the Institute.(d)If in the opinion of the State Government his action has rendered him unsuitable to continue as a member of the Board of Governors for any reason such as ill health, indulging in unfair practice, involved in any financial irregularity etc. or such other reason/reasons which renders him unfit to continue as a member of the Board:Provided that before removing such member under Section (1) he shall be afforded opportunity to explain his position.] [Substituted vide Section 4 of Amendment Act 9 of 2008.](2)The term of office of an Ex-Officio member shall continue as long as he holds the office by virtue of which he is such member.(3)The term of office of a member nominated or selected to fill casual vacancy shall continue for the remainder of the term of the member in whose place he is nominated or elected.(4)An outgoing member shall, unless the State Government otherwise direct, continue in office until another person is nominated or elected as a member in his place.(5)An outgoing member shall be eligible for renomination or re-election for another one term.(6)A member may resign his office by writing under his hand addressed to the Chairman of the Board but he shall continue in office until his resignation is accepted.
