Section 22 in The Karnataka Public Libraries Act, 1965
22. Disabilities for continuing as member.-
If any member other than an ex-officio member of a Local Library Authority, during the period for which he has been nominated or elected,-(a)absents himself without excuse sufficient in the opinion of the Authority, from three consecutive meetings of the Authority; or(b)in the case of a member elected by any body referred to in section 17 or section 18 ceases to be member of the body concerned, his office in the Authority shall become vacant.
