Section 34E(1) in The Gujarat Agricultural Produce Markets Act, 1963
(1)If a member-(a)becomes subject to any of the disqualifications mentioned in Section 34-B; or(b)tenders his resignation in writing to, and such resignation is accepted by the Managing Director, and in the case of the Chairman, by the State Government; or(c)is absent without the permission of the Board from three consecutive meetings of the Board;he shall cease to be a member.
