Section 9 in Karnataka Nurses, Midwives and Health Visitors Act, 1961
9. Disabilities from continuing as member.
(1)If any member, during the period for which he has been elected or nominated,-(a)absents himself without excuse, sufficient in the opinion of the Council, from three consecutive ordinary meetings of the Council; or(b)is absent out of India for a period exceeding eight consecutive months; or(c)ceases to be a member of the electorate or body by which he was elected; or(d)becomes subject to any of the disqualifications specified in section 8; or(e)having been elected by the [Karnataka Medical Council] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973], ceases to be a registered medical practitioner;-the President of the Council shall forthwith report the fact to the State Government, which shall thereupon, by an order in writing, declare his seat to be vacant.(2)If any question arises whether a vacancy has occurred under sub-section (1), the orders of the State Government shall be final for the decision of such question.
