Central Government Act
Section 18(2) in The Cantonments Act, 1924
(2) If any such person fails to make and subscribed the oath or affirmation at one of the first two meetings held after the date of commencement of his term of office, the Central Government shall, by notification in the Official Gazette, declare his seat to be vacant: Provided that a meeting where the member is absent with the leave of the Board shall not be taken into account.]