Section 8(1) in Maharashtra Horticulture Development Corporation Act, 1984
(1)If a member-(a)becomes subject to any of the disqualifications mentioned in section 5, or(b)being a member other than ex-officio member tenders his resignation in writing to, and such resignation is accepted by, the State Government, or(c)is absent without the Corporation's permission from three consecutive meetings of the Corporation or from all meetings of the Corporation for three consecutive months, he shall cease to be a member of the Corporation.
