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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Gujarat - Subsection

Section 38(2) in Indian Institute of Teacher Education, Gujarat Act, 2010

(2)If a person nominated, appointed or co-opted to any authority or body remains absent without prior permission of the authority or body for three consecutive meetings; he shall be deemed to have vacated his membership and shall cease to be a member.