Section 39(1) in The Gujarat Municipalities Act, 1963
(1)Any councillor who during his term of office-(a)absents himself for more than three consecutive months from the municipal borough unless leave not exceeding four months so to absent himself has been granted by the municipality, or(b)absents himself for four consecutive months from the meetings of the municipality without the leave of the municipality, shall cease to be a councillor and his office shall be vacant.
