Section 10 in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970
10. Disabilities for continuing as member.
(1)If any member or President or Vice-President having been elected or nominated-(a)Subsequently becomes subject to any of the disqualifications mentioned in Section 6; or(b)being a legal practitioner, acts or appears on behalf of any other person against the Board or the State Government in any legal proceeding, whether civil or criminal in which the Board is or has been concerned;(c)absents himself without such reasons as may, in the opinion of the Board be sufficient from three consecutive ordinary meetings of the Board;the Board shall declare his office to be vacant:Provided that no declaration shall be made under this Section unless the member concerned has been given a reasonable opportunity of being heard.(2)Any member aggrieved by a declaration made by the Board under sub-section (1) may file an appeal to the State Government within ninety days from the date of such declaration and the decision of the State Government in such appeal shall be final.
