Section 13(1) in The Orissa Ayurvedic Medicine Act, 1960
(1)If any member during the period for which he has been nominated or elected-(i)absents himself, without such reasons as may, in the opinion of the Council or the Faculty be sufficient, from three consecutive ordinary meetings of the Council or the Faculty; or(ii)is or becomes subject to any of the disqualifications specified in Section 13; or(iii)refuses to perform or is incapable of performing any of the duties assigned to him under this Act; or(iv)being a legal practitioner, appears in any suit or proceeding whether civil, criminal or revenue, against the Council he shall be removed from membership :Provided that before removing a member from office of the Council or the Faculty, as the case may be, shall call for his explanation record its findings therein.
