Section 11(1) in The Punjab Scheduled Castes Land Development and Finance Corporation Act, 1970
(1)The Government may at any time remove any director from office, if in his opinion such director -(a)is or has become subject to any disqualification mentioned in section 9;(b)is absent without leave of the Board from more than three consecutive meetings thereof without cause sufficient, in the opinion of the Board to exonerate his absence;(c)has acted in contravention of the provisions of section 10; or(d)has been guilty of misconduct in the charge of his duties;Provided that no order of removal shall be passed without giving the director a reasonable opportunity of showing cause against the proposed order.
