Section 68(2) in Maharashtra Public Universities Act, 2016
(2)If a person nominated, elected, 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 he shall cease to be a member from the date of the third such meeting in which he has remained absent:Provided that, such member should have attended at least one meeting in the previous year.
