52. Effect of subsequent disability to serve as member of Board.
- [(1) If any person having been elected [***] [Substituted for the old section 52 by Punjab Act 3 of 1930, Section 5.] [or co-opted] [Inserted by Punjab Act 11 of 1944, Section 13(i).] a member of the Board subsequently becomes [or is found to be by the Board] [Inserted by East Punjab Act 32 of 1949, Section 2.] subject to any of the disabilities stated in section 45 or section 46, as the case may be, he shall cease to be a member thereof.] [Proviso substituted by Act No. 21 of 2016.](2)[ Any person aggrieved by the finding of the Board mentioned in sub-section (1) of this section may, within a month of the date of his knowledge of such finding, appeal to the Commission for setting aside the said finding and the order of the Commission passed in this respect shall be final :Provided that the person against whom any such finding is given by the Board shall not cease to be a member of the Board until the order of the Commission in appeal, or, if no appeal is preferred, until the time allowed for preferring an appeal has passed.](3)If any person having been elected [***] [The old sub-section (2) renumbered as sub-section (3) by section 2(b) of Punjab Act 42 of 1953.] [or co-opted] [Inserted by Punjab Act 11 of 1944, Section 13(i).] a member of the Board absents himself from three consecutive general meetings of the Board, his name may be removed from membership by the Board, provided that, if he applies to the Board within one month of the removal of his name to be restored to membership, the Board may, at the meeting next following the date of the receipt of such application, restore him to office, provided further that no member shall be restored more than three times.] [Added by Punjab Act 42 of 1953, Section 2(a).]
