Section 8(1) in The Goa Education Development Corporation Act, 2003
(1)If a director-(a)becomes, subject to any of the disqualifications 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 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 director of the Corporation.
