- [(1)] [Section 9 was renumbered as sub-section (1) there of and clause (b) was substituted by Gujarat 1 of 1973, section 8(1).] If a member,-(a)becomes subject to any of the disqualifications mentioned in section 7,(b)[ tenders his resignation in writing to the State Government and such resignation is accepted by the State Government, or] [Section 9 was renumbered as sub-section (1) there of and clause (b) was substituted by Gujarat 1 of 1973, section 8(1).](c)is absent without the permission of the Board from all the meetings of the Board for a period of two successive months, he shall cease to be a member.(2)[ In every case where dispute arises as to whether a member has ceased to be a member or not, it shall be decided by the State Government, after giving him an opportunity of being heard to the member concerned.] [This sub-section was added by Gujarat 1 of 1973, section 8(2).]
