Section 4 in The Punjab State Faculty of Ayurvedic and Unani Systems of Medicine Act, 1963
4. Power of State Government to remove members of Faculty from office in certain cases.
- The State Government may remove from office any member of the Faculty who -(a)has been adjudged as an insolvent,(b)has been convicted of such offence involving moral turpitude as the State Government may, by notification, specify,(c)has become physically or mentally incapable of acting as such member,(d)absents himself without sufficient cause from three consecutive ordinary meetings of the Faculty,(e)ceases to be principal of the institution, or member of the Board or ceases to be a registered practitioner, or(f)so abuses his position as to render his continuance in office detrimental to public interest.
