- If a director of the Central Board or a member of a Local Board or a Local Committee-(a)becomes subject to any of the disqualifications mentioned in section 22; or(b)resigns his office by giving notice in writing under his hand, in the case of the chairman, [*****] [Omitted by the Act 27 of 2010 for the word "vice-chairman "] and a managing director, to the Central Government and in the case of other directors or members of Local Boards or Committees, to the Central Board, and the resignation is accepted; or(c)is absent without leave of the Central Board, the Local Board or the Local Committee of which he is a director or member, as the case may be, for more than three consecutive meetings thereof, his seat shall thereupon become vacant:[* * *]
