Section 8 in Goa Waste Management Corporation Act, 2016
8. Cessation of being Director.
- 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 Government; or(c)is absent without the leave from Chairperson for 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.
