(3)If a member, without obtaining leave from the Committee, does not attend three consecutive meetings of the Committee, he shall cease to be a member thereof, from the time the third such meeting is duly terminated.Explanation.— If any question arises as to whether any person has ceased to be a member under sub-section (3), the question shall be referred by the Committee for decision of the State Government or any officer authorised by it in this behalf, and the decision given by the State Government or the authorised officer, as the case may be, after holding such inquiries as deemed necessary, shall be final.
