(3)A trustee shall cease to remain a Trustee on the Board if he-(a)becomes disqualified in pursuance of the provisions of the foregoing sub-sections;(b)refuses to act or becomes incapable of acting;(c)fails to attend, without the previous permission of the Board, three consecutive ordinary meetings of the Board; or(d)is absent from the meetings of the Board for a period exceeding six consecutive months.
