Section 9(1) in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970
(1)A President or Vice-President may be removed from his office by a resolution passed by the Board by a majority of not less than two thirds of the members of the Board present and voting and such majority is more than one half of the total membership constituting the Board for the time being :Provided that no resolution for the purpose shall be moved unless atleast fourteen days' notice of the intention to move the resolution has been given.
