Section 50A(1) in The Mumbai Municipal Corporation Act, 1888
(1)Any person who, having been appointed as a Member of the Brihan Mumbai Electric Supply and Transport Committee,-(a)becomes disqualified for being a Member of the Committee under the provisions of sub-section (5) of section 50; or(b)absents himself during six successive meeting of the committee except from temporary illness or other causes to be approved by the committee; or(c)absents himself from or is unable to attend the meeting of the committee during six successive months from any cause whatsoever, shall cease to be a Member of the Committee and his office shall thereupon become vacant.
