(2)Every person other than an ex-officio Commissioner or a Commissioner appointed by the Central Government by virtue of an office,-(a)who, at any time after he becomes a Commissioner, shall be absent from six consecutive meetings without having the permission in that behalf of the Commissioners or who having such permission shall be absent from the meetings for period exceeding one year; or(b)who shall, at any time after he becomes a Commissioner, accept or agree to accept any office or place of profit under this Act; or(c)who shall, save with the sanction of the Central Government participate or agree to participate in the profits of any work done by order of the Commissioners or be concerned or participate in the profits of any contract entered into with the Commissioners; or(d)who becomes disqualified for any of the reasons mentioned in sub-section (1); or(e)who acts in contravention of the provisions of section 17A, shall thenceforth cease to be a Commissioner and his office shall thereupon become vacant:Provided that no such Commissioner shall vacate his office by reason only of his being a share-holder in any registered joint stock company with which the Commissioners may enter into any contract or by reason of his being interested in any loan of money to the Commissioner:Provided further that no such Commissioner shall vacate his office by reason of his being interested in any purchase or lease of land or premises the sale or lease of which the Commissioners may determine on at a meeting under the provisions of this Act, or of his being interested in any agreement under with facilities may be granted for the landing or shipment of goods in return for stipulated income guaranteed to the Commissioners in consideration of their undertaking to construct or provide such facilities.
