Section 8 in Punjab State Aid to Industries Act, 1935
8. [ Removal of members. [Section 8 Substituted by Punjab Act 14 of 1969, section 2.]
(1)The State Government may, by notification, remove the Vice- Chairman or any member of the Board, if he, -(a)refuses to act or becomes incapable of acting as a member of the Board;(b)is declared insolvent;(c)is convicted of any such offence or is subjected by a criminal court to any such order as in the opinion of the State Government implies a defect of character which unfits him to continue to be a Vice-Chairman or member of the Board;(d)without excuse, sufficient in the opinion of the State Government, is absent, without consent of the Board, from more than four consecutive meetings of the Board;(e)has, in the opinion of the State Government, been guilty of misconduct in the discharge of his duties;(f)is such a person whose continuance as Vice-Chairman or member of the Board is, in the opinion of the State Government, undesirable in the interests of the public :Provided that before the State Government notifies the removal of a Vice-Chairman or member under this sub-section, the reasons for his proposed removal shall be communicated to the Vice-Chairman or member, as the case may be, and he shall be given an opportunity of tendering an explanation in writing.(2)The State Government may fix a period during which any person so removed under clauses (b), (c), (e) or (f) of sub-section (1) of this section shall not be eligible for re-appointment or re-election].
