Section 50I(2) in The Mumbai Municipal Corporation Act, 1888
(2)If any person having beer, appointed a member of the Education Committee,-(a)becomes subject to any of the dis-qualifications mentioned in sub-section (1);(b)absents himself during six successive meetings of the Committee, except from temporary illness or other cause to be approved by the Committee; or(c)absents himself from or is unable to attend the meetings of the Committee during eight successive months from any cause whatsoever, he shall cease to be a member of the Committee and his office shall thereupon become vacant.
