Section 14(2) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(2)[If the non-official Chairman or a whole time director] [Substituted by Madras Metropolitan Water Supply and Sewerage (Amendment) Act, 1985 (Tamil Nadu Act 16 of 1985).] or non-official director-(a)becomes subject to any of the disqualifications mentioned in clauses (a) to (g) of sub-section (1), or(b)is absent without leave of the Board for more than three consecutive meetings thereof, he shall cease to be [such Chairman or director] [Substituted by Madras Metropolitan Water Supply and Sewerage (Amendment) Act, 1985 (Tamil Nadu Act 16 of 1985).] or non-official director.
