Section 8 in The M.P. Upcharika, Prasavika, Sahai Upcharika Prasavika Tatha Swasthya Paridarshak Registrikaran Adhiniyam, 1972
8. Casual vacancies.
(1)An elected or nominated member may at any time, resign his membership by tendering his registration in writing under his hand to the President, and his scat shall thereupon become vacant.(2)An elected or nominated member shall be deemed to have vacated his scat if,-(i)lie is absent without excuse sufficient in the opinion of the Council, from three consecutive ordinary meetings, of the Council; or(ii)he is absent out of India for a period exceeding six consecutive months; or(iii)his name is removed from the State Register under Section 17.(3)It any question, dispute or doubt arises whether a vacancy has occurred under sub-section (2), it shall be decided by the State Government and its decision shall be final.(4)A casual vacancy in the Council shall be filled by election or nomination, as the case may be, and the person elected or nominated to fill the vacancy shall hold office for the unexpired term of his predecessor.
