Section 7 in Telangana Medical Practitioners Registration Act, 1968
7. Cessation of membership.
- An elected or nominated member of the Council shall cease to hold office if he-(a)is or becomes subject to any of the disqualifications specified in section 6;(b)absents himself without excuse sufficient in the opinion of the Council, from three consecutive meetings of the Council;(c)is absent out of India for six consecutive months without excuse sufficient in the opinion of the Council;(d)ceases to be a registered practitioner;(e)ceases to hold the office by virtue of which he has been elected or nominated as a member of the Council under section 3.
