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State of Haryana - Section

Section 8 in The Punjab Ayurvedic and Unani Practitioners Act, 1963

8. Disabilities for continuing as member.

- If, in the opinion of the Board, any member of the Board absents himself without sufficient cause from three consecutive ordinary meetings of the Board or becomes subject to any of the disqualifications specified in section 9, the Board shall declare his office to be vacant :Provided that before declaring his office to be vacant, the Board shall call for his explanation and record its decision thereon.