Section 8 in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974
8. Cessation of membership and removal from office of members.
(1)If a member -(a)becomes subject to any of the disqualifications mentioned in section 5, or(b)is absent, without the Corporation's permission, from three consecutive meetings of the Corporation, or from all meetings of the Corporation during any three consecutive months,he shall, with immediate effect, cease to be a member of the Corporation, and shall be deemed to have vacated his office from the date of such cessation.(2)The Chairman, or the Vice-Chairman, if any, or any other member of the Corporation may resign his office by giving notice in writing to the State Government and on such resignation being accepted, shall be deemed to have vacated his office.(3)The State Government may, by order, remove from office, any member of the Corporation, who, in its opinion,-(a)has refused to act, or(b)has become incapable of acting, or(c)has so abused his position as member as to render his continuance on the Corporation detrimental to the interest thereof or of the general public, or(d)is otherwise unfit to continue as a member :Provided that a member shall not be removed from office unless he has been given reasonable opportunity to show cause against the proposed removal.
