Section 8(6) in Rajasthan Ayurved Nursing Council Act, 2012
(6)The State Government may at any time, by notification in the Official Gazette, remove the President, Vice-President or any member of the Council from his office, after affording him/her a reasonable opportunity of explanation, for any reason which the State Government may deem to be affecting the public interest adversely, and the member so removed shall not be eligible for being elected or nominated for a period of three years from the date of his/her removal.
