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7. Vacation of office by Members. If a member (a) becomes subject to any of the disqualifications mentioned in section 6; or (b) is, without obtaining leave of absence, absent from three consecutive meetings of the Board; or (c) tenders his resignation under section 5, his seat shall thereupon become vacant. 1.Ins. by Act 35 of 2018, s. 2, (w.e.f. 29.12.2018). 2.The proviso ins. by s. 2, ibid (w.e.f. 29.12.2018) 3.Subs. by s. 3 ibid, for the words "until the appointment of his successor is made by the Central Government" (w.e.f 29.12.2018)    |
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