Section 6 in Punjab Regional and Town Planning and Development Act, 1995
6. Circumstances under which nominated member shall vacate office.
- If a member of the Board nominated under clause (b) of sub-section (1) of Section 4 -(a)becomes subject to any disqualification referred to in Section 5; or(b)absents himself, without permission of the Chairman, from three consecutive meetings of the Board,the State Government shall declare his office to be vacant.
