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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Maharashtra - Subsection

Section 48(2) in The Maharashtra Universities Act, 1994

(2)If a person nominated, elected, appointed or co-opted to an authority or body remains absent without prior permission of the authority or body for three consecutive meetings, he shall be deemed to have vacated his membership and he shall cease to be a member from the date of the third such meeting in which he has remained absent.