Section 10(1) in The Gujarat Scheduled Castes Development Corporation Act, 1985
(1)[The State Government] [These words were substituted for the words 'Notwithstanding anything contained in section 6, the State Government' by Gujarat 1 of 1999, section 3, Schedule Sr. No. 16 (3).] may, at any time, remove any director from office, if, in its opinion, such a director-(a)is, or has become, subject to any disqualification mentioned in section 8;(b)is absent without leave of the Corporation from more than three consecutive meetings thereof without cause sufficient, in the opinion of the Corporation, to exonerate his absence;(c)has acted in contravention of the provisions of section 9; 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.
