(1)A member of the Council shall be deemed to have vacated his seat who -(a)fails to accept office within one month of the date of his nomination or election, or(b)is absent without excuse sufficient in the opinion of the Council from the three consecutive meetings of the Council, or(c)is absent out of India for a period exceeding six consecutive months, or(d)becomes subject to any of the disabilities set forth in section 6.(2)On the occurrence of a vacancy referred to in sub-section (1), the president shall forthwith report the fact of such vacancy to the [State Government] [Substituted by the A. O. 1950 for (Provincial Government) which had been Substituted by the A. O. 1937 for (L.G.).].
