Section 6 in The Punjab Nurses Registration Act, 1932
6. Removal of any member.
- Notwithstanding anything contained in this Act, the [State] [Substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950.] Government may at any time, for any reason which it may deem to affect the public interests or at the request of a majority of a two- thirds of the members of the Council, by notification direct that the seat of any specified member, whether elected or appointed [ - ] [The words 'by name' omitted by Punjab Act 16 of 1953, Section 7.] shall be vacated on a date specified in the notification and such seat shall thereupon be vacated accordingly.
