Section 9 in The Punjab School Education Board Act, 1969
9. Circumstances under which a member shall vacate office.
- If a member -(a)ceases to have the qualifications or ceases to hold the office by virtue of which he became member:(b)becomes subject to any disqualification referred to in section 8; or(c)absents himself, without permission of the Chairman from three consecutive meetings of the Board, the State Government shall declare his office to be vacant.
