Section 8(1) in Maharashtra Industrial Development Act, 1961
(1)If a member-(a)becomes subject to any of the disqualification 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 the 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 member of the Corporation.
