Section 8(b) in Karnataka Medical Registration Act, 1961
(b)in the case of a member elected under clause (b) of sub-section (2) of section 3, [ceases to be a teacher or as the case may be, teacher of the University or ceases to be a registered practitioner] [Substituted by Act 43 of 2003, w.e.f 01.03.2012.]; or
