Section 8 in The Chhattisgarh Sah Chikitsa Parishad Act, 2001
8. Disabilities to continuing as member of Council.
(1)If any member other than ex officio member of the Council, during the period of his office-(a)Absents himself from three consecutive meetings of the Council without the permission of the Council; or(b)Is absent out of India for a period exceeding twelve consecutive months; or(c)Becomes subject to any of the disqualifications specified in Section 5; or(d)Ceases to be Registered Medical Practitioner under any Act for the time being in force;the Council shall declare his office vacant :Provided that no declaration shall be made under this sub-section unless a reasonable opportunity of being heard is given to the member concerned.(2)Any member aggrieved by a declaration under sub-section (1) may prefer an appeal to the State Government within ninety days from the date of such declaration and the decision of the State Government thereon shall be final.
