Section 6(1A) in The Punjab Khadi and Village Industries Board Act, 1955
(1A)[ A person shall also be disqualified for continuing as a member of the Board, if he -(a)is absent without permission from all the meetings of the Board for four successive months or for the period in which three successive meetings are held whichever period is longer; or(b)ceases to reside in Haryana.]
