State Agricultural Credit Corporations Act, 1968
13. Vacation of seats of directors.
- If a director,-
- becomes subject
to any disqualification specified in section 12, or
- is absent
without leave of the Board for more than three consecutive meetings thereof, his
seat shall thereupon become vacant.
- The managing
director or any other director may resign his office by giving notice thereof
in writing to the authority by which he was appointed or nominated, or if he is
a director elected under clause (d) of section 9, to the Board, and on such
resignation being accepted, shall be deemed to have vacated his office.
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