Section 9 in Assam Industrial Infrastructure Development Corporation Act, 1990
9. Cassation on Directorship.
(1)If a Director: -(a)Becomes subject to any of the disqualifications mentioned in Section 6, 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(d)Is convicted of an offence involving moral turpitude,He shall cease to be a member of the Corporation.
