Section 6 in The Rehabilitation Council Of India Act, 1992
6. Vacation of office by members.
If a member--(a)becomes subject to any of the disqualifications mentioned in section 5; or(b)is absent without excuse, sufficient in the opinion of the Council, from three consecutive meetings of the Council; or(c)ceases to be enrolled on the Indian Medical Register in the case of a member referred to in clause (g) of sub-section (3) of section 3, his seat shall thereupon become vacant,
