(1)The office of a director shall become vacant in case—(a)he incurs any of the disqualifications specified in section 164;(b)he absents himself from all the meetings of the Board of Directors held during a period of twelve months with or without seeking leave of absence of the Board;(c)he acts in contravention of the provisions of section 184 relating to entering into contracts or arrangements in which he is directly or indirectly interested;(d)he fails to disclose his interest in any contract or arrangement in which he is directly or indirectly interested, in contravention of the provisions of section 184;(e)he becomes disqualified by an order of a court or the Tribunal;(f)he is convicted by a court of any offence, whether involving moral turpitude or otherwise and sentenced in respect thereof to imprisonment for not less than six months:Provided that the office shall be vacated by the director even if he has filed an appeal against the order of such court;(g)he is removed in pursuance of the provisions of this Act;(h)he, having been appointed a director by virtue of his holding any office or other employment in the holding, subsidiary or associate company, ceases to hold such office or other employment in that company.
