Section 5(3) in Puducherry Hindu Religious Institutions Act, 1972
(3)A trustee shall cease to hold office if he absents himself from three consecutive meetings of the Board:Provided that when a trustee who ceases to hold office under this subsection, applies for restoration within one month from the date of the last of the three meetings, the Board may, at the meeting held next after the receipt of such application, restore him to the office of the trustee on sufficient cause being shown by him for his absence:Provided further that the trustee shall not be restored to his office more than once during his term of office.Explanation. - A meeting of the Board adjourned for want of quorum shall be deemed to be a meeting for the purpose of this sub-section.
