Section 8(1) in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974
(1)If a member -(a)becomes subject to any of the disqualifications mentioned in section 5, or(b)is absent, without the Corporation's permission, from three consecutive meetings of the Corporation, or from all meetings of the Corporation during any three consecutive months,he shall, with immediate effect, cease to be a member of the Corporation, and shall be deemed to have vacated his office from the date of such cessation.
