Section 6(5) in The Deposit Insurance And Credit Guarantee Corporation Act, 1961
(5)[ If a director nominated under clause (e) of sub-section (1)-(a)becomes subject to any of the disqualifications mentioned in clauses (a) to (d) of sub-section (3); or(b)is absent without leave of the Board for more than three consecutive meetings thereof, his seat shall thereupon become vacant.]
