Section 15 in The Goa, Daman and Diu Secondary and Higher Secondary Education Board Act, 1975
15. Vacancy of Chairman or Member.
(1)If the Chairman or a member of the Board or any Committee appointed under the Act, becomes disqualified under section 14 his office shall become vacant.(2)If a member elected or nominated or designated to the Board remains absent without permission of the Board from three consecutive meetings thereof, his office shall thereupon become vacant.(3)If any question arises as to whether the office of the Chairman or a member has become vacant under clause (1) and (2) of this section, the question shall be referred to the Government and its decision in the matter shall be final.(4)The vacancy under this section shall be notified by the Board in the Official Gazette.
