Section 7 in The Gujarat Municipal Finance Board Act, 1979
7. Cessation of membership.
(1)If a member-(a)becomes subject to any of the disqualifications mentioned in Section 5, or(b)tenders his resignation in writing to and such resignation is accepted by the State Government, or(c)is absent without the permission of the Board from three consecutive meetings of the Board or from all meetings of the Board for three consecutive months, he shall cease to be a member of the Board.(2)The State Government may, by order suspend from office for such period as it thinks fit or remove from office any member of the Board who in its opinion,-(a)has refused to act, or(b)has become incapable of acting or(c)has so abused his position as member as to render his continuance on the Board detrimental to the interest thereof or of the general public or(d)is otherwise unfit to continue as a member.
