Section 11(1) in The Punjab Backward Classes Land Development and Finance Corporation Act, 1976
(1)The State Government may at any time remove any director [nominated under Clause (e) of sub-section (1) of Section 7] [Added vide Punjab Act No. 20 of 1981.] from office, if in its opinion, such director -(a)is or has become subject to any disqualification mentioned in section 9;(b)is absent without leave of the Board from more than three consecutive meetings thereof without a cause sufficient in the opinion of the Board 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.
