Section 7 in The Bombay Secondary School Certificate Examination Act, 1948
7. Vacancy owing to disqualification.
- If the Chairman or any member of the Board or Committee during the term for which he has been appointed, elected, nominated or co-opted, as the case may be, becomes subject to any of the disqualifications under section 5 or section 6, as the case may be, his office shall thereupon become vacant.
