Section 8(1) in Himachal Pradesh Para-Veterinary Council Act, 2010
(1)If any non-official member during the period of his office, -(a)absent himself from three consecutive meetings of the Council without the permission of the Council; or(b)remained abroad for a period exceeding twelve consecutive months; or(c)becomes subject to any of the disqualifications specified in section 5; or(d)ceases to be registered Para-veterinary practitioner under any law, for the time being in force, the Council shall declare his office as vacant:Provided that no declaration shall be made under this sub-section unless a reasonable opportunity of being heard is given to the concerned member of the Council.
