Section 5(5) in Tripura Board of Secondary Education Act, 1973
(5)The membership of a member of the Board other than an ex-officio member shall cease in case he remains absent from three consecutive meetings of the Board or any committee thereunder, or is convicted by a court of law on a criminal charge involving moral turpitude :Provided that membership shall not cease for absence as mentioned hereto before if the State Government condones his absence on the basis of a written application from the member, submitted within one month from the date of cessation of the membership.
