Section 11 in The Gujarat Backward Classes Development Corporation Act, 1985
11. Removal and resignation of director.
(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.(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.
