Section 7 in Punjab Water Supply and Sewerage Board Act, 1976
7. Circumstances under which a member shall vacate his office.
- If a member appointed by the Government or an Associate Member -(a)ceases to have qualifications or ceases to hold office by virtue of which he became a member;(b)becomes subject to any disqualification referred to in section 6; or(c)absents himself without permission of the Chairman, from three consecutive meetings of the Board;the Government, in the case of a member and the Board in the case of an Associate Member, may, after giving him a reasonable opportunity of showing cause, declare his office to be vacant.
