(3)If any person having been elected [***] [The old sub-section (2) renumbered as sub-section (3) by section 2(b) of Punjab Act 42 of 1953.] [or co-opted] [Inserted by Punjab Act 11 of 1944, Section 13(i).] a member of the Board absents himself from three consecutive general meetings of the Board, his name may be removed from membership by the Board, provided that, if he applies to the Board within one month of the removal of his name to be restored to membership, the Board may, at the meeting next following the date of the receipt of such application, restore him to office, provided further that no member shall be restored more than three times.] [Added by Punjab Act 42 of 1953, Section 2(a).]
