Section 102 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
102. Cessation of office members.
(1)A member shall cease to hold office as such member if he has absented himself from three consecutive meetings of Board or Committee as the case may be, without obtaining the prior permission of the Chairman therefor.(2)Where a person is the Chairman or a Member of the Board or the Committee such person shall cease to be such Chairman or Member if he ceases to be the Chairman or the Member of the Board or Committee, as the case may be.
