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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(3) in The Maharashi Patanjali Sanskrit Sansthan Adhiniyam, 2007

(3)A member of the General Council shall cease to be a member, if he resigns or becomes of unsound mind or becomes insolvent or is convicted of a criminal offence involving moral turpitude or if a member accepts a lull time appointment in the institute or if he fails to attend three consecutive meetings of the General Council without the leave of the Chairman or acts against the interest of the Institute.