Section 9 in The Punjab Homeopathic Practitioners Act, 1965
9. Disabilities for continuing as member.
- If any member during the period for which he has been nominated or elected -(a)absents himself without such reasons, as may, in the opinion of the Council, be sufficient, from three consecutive meetings of the Council, or(b)becomes subject to any of the disqualifications mentioned in section 10, or(c)being a legal practitioner, appears in any suit or proceeding, civil or criminal, against the Council, or(d)obtains any employment under the Council or has without the previous sanction of the State Government acquired directly or indirectly by himself or by a partner any share or interest in any contract made with, by, or on behalf of the Council;the Council may declare this office to be vacant :Provided that in a case falling under clause (b), the Council shall declare the office to be vacant.
