(1)Subject to the provisions of section 18, a member of a Board shall cease to be a member if he-(a)is or becomes subject to any of the disqualifications specified in section 14;(b)accepts employment under or becomes the official subordinate of any other member;(c)ceases to reside in the district;(d)fails to pay arrears of any kind due by him (otherwise than in a fiduciary capacity) to the Board, within three months from the date of service of a Bill or notice or if no bill or notice is required to be served under this Act, within three months from date of service of a notice requiring payment thereof issued by the President, or Executive Officer (which it shall be their duty to issue and cause to be served at the earliest convenient date);(e)absents himself at more than three consecutive meetings of the Board unless leave so to absent himself (which shall not exceed six months) had been granted by the Board or absents himself for over six consecutive months from meetings of the Board:Provided that no meeting from which a member absents himself shall be counted against him under this clause, if due notice of that meeting was not given to him.Explanation. - A meeting held upon request under sub-section (2) of section 49 and a special meeting called under the said sub-section shall not be deemed to be a meeting within the meaning of this clause.(2)Where a person ceases to be a member under clause (e) of sub-section (1), the President shall at once intimate the fact in writing to such person and report the same to the Board at its next meeting. If such person applies for restoration to the Board on or before the date of its next meeting or within fifteen days of the receipt by him of such intimation, whichever is later, the Board may at the meeting next after the receipt of such application or suo motu at the said meeting restore him to his office as member:Provided that a member shall not be so restored more than twice during his term of office.
