Section 5 in The Punjab Women and Children Development and Welfare Corporation (General) Rules, 1983
5. Circumstances under which a Director is removable.
- [Sections 7 and 32] - The Government may at any time remove any director including Chairman, other than a director nominated from amongst the salaried officers of the Government if in its opinion such director or the Chairman as the case may be :-(a)is absent without leave of the Government in the case of the Chairman and of the Board in the case of a Director, for more than three consecutive meetings of the Board, without a cause, sufficient in the opinion of the Government or the Board, as the case may be, exonerate his absence.has acted in contravention of the general orders passed by the Board, andhas been guilty of misconduct in the discharge of his duties;Provided that no order of removal shall be passed without giving a reasonable opportunity of showing cause against the proposed order of removal.
