(1)If any member of the school board, during the term for which he has been elected, appointed or nominated.(a)[ absents himself from the meetings during three successive months or from three consecutive meetings of the school board whichever period is longer without the [*] [This clause was substituted for the original by Bombay 46 of 1949, Section 4.] permission of the Board or](b)becomes subject to any of the disqualifications mentioned in [Section 5] [This word and figure were substituted for the word and figure 'Section 6' by Bom 9 of 1951 Section 3, Second Schedule.] he shall be disabled from continuing to be a member of such board and his seat shall be deemed to be vacant:Provided that he shall not be deemed to have incurred any disqualification under clause (f) of section 5 by reason of his having any share or interest in any lease, sale or purchase of any immovable property or in any agreement for the same, if he has obtained the previous sanction of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government to have such share or interest.(2)If any question, dispute or doubt arises whether a vacancy has occurred under this Section, the orders of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall be final for the purposes of deciding such question, dispute or doubt.
