Section 11(1) in The Gujarat Backward Classes Development Corporation Act, 1985
(1)[The State Government] [Substituted for 'Notwithstanding anything contained in Section 7, the State Government' deleted by Gujarat 1 of 1999, dated 9th March 1999] may, at any time, remove any director from office if in its opinion such a director-(a)is, or has become, subject to any disqualification mentioned in Section 9;(b)is absent without leave of the Corporation for more than three consecutive meetings thereof without cause sufficient in the opinion of the Corporation to exonerate his absence;(c)has acted in contravention of the provisions of Section 10; or(d)has been guilty of misconduct in the discharge 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.
