Section 8(2) in The M.P. Upcharika, Prasavika, Sahai Upcharika Prasavika Tatha Swasthya Paridarshak Registrikaran Adhiniyam, 1972
(2)An elected or nominated member shall be deemed to have vacated his scat if,-(i)lie is absent without excuse sufficient in the opinion of the Council, from three consecutive ordinary meetings, of the Council; or(ii)he is absent out of India for a period exceeding six consecutive months; or(iii)his name is removed from the State Register under Section 17.
