Section 22 in The Bombay Provincial Municipal Corporations Act, 1949
22. Members of Standing Committee absenting himself from meetings to vacate seat. - Any member of the Standing Committee who absents himself during two successive months from The meetings of the Committee, except on account of temporary illness or other cause to be approved by the Committee, or absents himself from, or is unable to attend, the meetings of the Committee during four successive months from any cause whatever, whether approved by the Committee or not shall cease to be a member of the Standing Committee and his seat shall thereupon be vacant.
