(3)A member shall be deemed to have vacated his seat-(i)if he is absent without excuse, sufficient in the opinion of the Council, from three consecutive ordinary meetings of the Council; or(ii)if he ceases to be a member of the body referred to in clause (a), clause (g) or clause (h) of sub-section (3) of section 3 by which he was elected or nominated, as the case may be; or(iii)in the case where he has been elected under clause (c) of sub-section (3) of section 3, if the ceases to hold his appointment as the head of an institution referred to in the said clause.
