Section 10 in The Orissa Medical Registration Act, 1961
10. Cessation of membership.
- A member of the Council shall be deemed to have vacated his seat-(i)on sending his resignation in writing to the President or the Registrar; or(ii)on his absence without excuse, sufficient in the opinion of the Council, from three consecutive meetings of the Council; or(iii)on his absence out of India for six consecutive months ; or(iv)on his becoming disqualified for election or nomination as a member for any of the reasons mentioned in Sections 5 and 6; or(v)in case he was elected under Clause (a) or (b) of Sub-section (1) of Section 4, on his ceasing to be a member of the Faculty of Medicine of the University or to be a member of the Medical College, as the case may be, which he represents.
