Section 26 in The Gujarat Provincial Municipal Corporations Act, 1949
26. Disqualification of members of Transport Committee.
(1)Any person who, having been appointed a member of the Transport Committee,-(a)become disqualified for being a member of the Committee under the provisions of sub-section (3) of section 25, or(b)acts as a member of the Committee by voting or taking part in the discussion of or asking any question concerning any matter in which he has directly or indirectly, by himself or his partner, any such share or interest as is described in clause (b) of sub-section (2) of section 10 or in which he is professionally interested on behalf of a client, principal or other person, or(c)absents himself during two successive months from the meetings of the Committee except from temporary illness or other cause to be approved by the Committee, or(d)absents himself from or is unable to attend the meetings of the Committee during four successive months from any cause whatsoever, whether approved by the Committee or not, shall cease to be a member of the Committee and his office shall thereupon become vacant.(2)If any doubt or dispute arises whether a vacancy has occurred under sub-section (1), the Commissioner shall, at the request of the Corporation, refer the question to the Judge.
