Section 11 in The Punjab Scheduled Castes Land Development and Finance Corporation Act, 1970
11. Removal and resignation.
(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.(2)A director may resign his office by giving notice thereof in writing to the State Government and on such resignation being accepted he shall be deemed to have vacated his office.[(1-A) If the Board fails to carry out its functions, or refuses or fails to follow the instructions given to it by the State Government, for the purpose of giving effect to the provisions of this Act, the State Government may remove the non-official directors including the Chairman and appoint other director and the Chairman in their places.] [Substituted by Punjab Act 16 of 1979.]
