Section 13(5) in Madras Hindu Religious and Charitable Endowments Act, 1951
(5)A member of an Area Committee shall also cease to hold office-(a)if he absents himself from three consecutive meetings of the Committee:Provided that when a person who ceased to be a member by reason of such absence, applies for restoration within one month from the date of the last of the three meetings, the Committee may, at the meeting next after the receipt of such application, restore him to his office of member but a member shall not be so restored more than twice during his term of office or(b)If he resigns his office by giving notice in writing to the Government.
