Section 8 in Rajasthan Ayurved Nursing Council Act, 2012
8. Term of office.
(1)An ex-officio member of the Council shall continue as such so long as he/she holds the office by virtue of which he/she is a member of the Council.(2)The term of office of a member of the Council, other than the ex-officio member, shall be three years from the date of his/her election or nomination, as the case may be, but he/she shall be eligible for re-election or re-nomination as such member.(3)The President or the Vice-President of the Council shall hold office for three years from the date of his/her election or so long as he/she is a member of the Council, whichever is earlier but he/she shall be eligible for re-election if he/she is a member of the Council.(4)An elected or a nominated member or the Vice- President may, by writing under his hand addressed to the President of the Council, and the President may, by writing under his hand addressed to the Governor, resign his/her office.(5)The President, Vice-President or a member of the Council may be declared by the State Government, by notification in the Official Gazette, to have ceased to be such President, Vice- President or, as the case may be, member, if he/she -(a)submits his/her resignation, or(b)dies, or(c)has been absent out of India for more than one year continuously, or(d)is absent from three consecutive meetings of the Council without the leave of the Council, or(e)has incurred any of the disqualifications specified in the first proviso to section 4:Provided that no such declaration shall be made in respect of any of the matters mentioned in clauses (d) and (e), unless the person concerned has been given a reasonable opportunity of being heard.(6)The State Government may at any time, by notification in the Official Gazette, remove the President, Vice-President or any member of the Council from his office, after affording him/her a reasonable opportunity of explanation, for any reason which the State Government may deem to be affecting the public interest adversely, and the member so removed shall not be eligible for being elected or nominated for a period of three years from the date of his/her removal.
