- A member of the Council other than an ex - officio member shall be deemed to have vacated his seat.-(a)[ subject to the provisions of sub-section (2) of section 7, on the expiry of the term of office;] [Substituted by Act 15 of 1961.](b)on resignation;(c)on absence, without excuse sufficient in the opinion of the Council from three consecutive meetings of the Council;(d)on becoming subject to any of the disqualifications mentioned in section 6;(e)in the case of a member elected by the Medical Council, if he ceases to be a member of that Council.
