Section 9 in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970
9. No confidence motion against President and Vice-President.
(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.(2)The President or Vice-President against whom motion is passed under sub-section (1) shall, forthwith cease to hold office and in the event of removal of President, the Vice-President shall discharge the functions of the President till his successor is elected.
