Section 7 in The Gujarat Veterinary Practitioners Act, 1969
7. Disqualification, disability and removal from office.
(1)No person-(a)who is an undischarged insolvent;(b)who has been adjudged to be of unsound mind by a competent Court;(c)whose name has been removed from the register; or(d)who is a full time officer or servant of the Council, shall be eligible to be elected or nominated or to continue as a member.(2)If any member,-(a)fails to accept office within one month of the date of his nomination or election; or(b)absents himself from three consecutive meetings of the Council, without such reasons as may in the opinion of the Council be sufficient; or(c)dies or has his resignation accepted during the term of his office; or(d)ceases to represent the faculties of veterinary science, if he is a member elected under clause (c) of sub-section (2) of Section 3; or(e)becomes, or is found to be subject to any of the disqualifications specified in sub-section (1), the State Government shall declare his office to be vacant.(3)The State Government may, on the recommendation of the Council, supported by at least two-thirds of the total number of its members, remove from office as a member any member elected or nominated under this Act, if such member has been guilty of misconduct in the discharge of his duties as a member, or of any disgraceful conduct, or has become incapable of performing his duties as a member:Provided that no resolution recommending the removal of any member shall be passed by the Council, unless the member to whom it relates has been given a reasonable opportunity of showing cause why such recommendation should not be made.
