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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Goa - Subsection

Section 15(2) in The Goa, Daman and Diu Secondary and Higher Secondary Education Board Act, 1975

(2)If a member elected or nominated or designated to the Board remains absent without permission of the Board from three consecutive meetings thereof, his office shall thereupon become vacant.