Section 8 in Karnataka Medical Registration Act, 1961
8. Disabilities for continuing as member.
- If any member, during the period for which he has been nominated or elected,-(a)absents himself, without excuse, sufficient in the opinion of the Medical Council, from three consecutive ordinary meetings of the Council; or(b)in the case of a member elected under clause (b) of sub-section (2) of section 3, [ceases to be a teacher or as the case may be, teacher of the University or ceases to be a registered practitioner] [Substituted by Act 43 of 2003, w.e.f 01.03.2012.]; or(c)in the case of a member elected under [clause (a)] [Substituted by Act 43 of 2003, w.e.f 01.03.2012.] of sub- section (2) of section 3, ceases to be a registered practitioner; or(d)becomes subject to any of the disqualifications mentioned in section 7, the State Government shall declare his office to be vacant.
