Section 6(2) in The Punjab Advocates Welfare Fund Act, 2002
(2)If any member nominated under clause (e) and co-opted under clause (g) of sub-section (3) and nominated under sub-section (5) of section 4, -(a)becomes subject to any of the disqualifications mentioned in selection 5; or(b)is absent without leave from the Trustee Committee for more than three consecutive meetings of Trustee Committee, his seat shall thereupon become vacant.
