Section 9(2) in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970
(2)The President or Vice-President against whom motion is passed under sub-section (1) shall, forthwith cease to hold office and in the event of removal of President, the Vice-President shall discharge the functions of the President till his successor is elected.
