Section 8 in Andhra Pradesh Para Medical Board Act, 2006
8. Cessation of membership.
- A member other than an ex-officio member of the Board shall be deemed to have vacated his office,-(i)on his resignation;(ii)on his absence, from three consecutive meetings of the Board without intimation indicating the reason for such absence, sufficient in the opinion of the Board;(iii)on his becoming subject to any of the disqualifications under section 5;(iv)on his ceasing to be a member of the Association or category from which he has been chosen or nominated, as the case may be.
