Section 14(4) in The M.P. Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 1999
(4)A Chairperson or a President or a member of a Managing Committee shall also become disqualified to continue in office if he,-(a)absents from three consecutive meetings without reasonable cause;(b)is a person who incurs any of the disqualifications mentioned in sub-sections (1), (2) and (3) and he shall cease to hold the office forthwith ;Provided that disqualification under clause (a) shall not apply in the case of women who are in advanced stage of pregnancy and for a period of three months after delivery.
