Section 9(2) in The Gujarat Homoeopathic Act, 1963
(2)If any member,-(a)absents himself from three consecutive ordinary meetings of the Council without such reasons as may, in the opinion of the State Government in the case of the President and in the opinion of the Council in the case of any other member, be sufficient, or(b)becomes or is found to be subject to any of the disqualifications mentioned in sub-section (1),the State Government or, as the case may be, the Council shall declare his office vacant,
