Section 9 in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971
9. Cessation of membership.
- A member shall be deemed to have vacated his seat-(1)on sending his resignation in writing to the president or the registrar;(2)on his absence without excuse sufficient in the opinion of the council from three consecutive meetings of the council;(3)on his ceasing to ordinarily reside in the State of Tamil Nadu for twelve consecutive months;(4)on removal of his name from the register;(5)on his applying to be adjudicated, or on his being adjudicated, an insolvent;(6)on his being declared to be of unsound mind by a Competent Court;(7)on the expiry of the term mentioned in sub-section (1) of section 8;(8)on his being sentenced by a Criminal Court to imprisonment for any offence involving moral turpitude; or(9)in the case of any officer nominated under sub-clause (ii), (iii) or (iv) of clause (b) of section 4, also on his ceasing to hold the post; or(10)on his becoming a paid employee of the council.
