Section 10(1) in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970
(1)If any member or President or Vice-President having been elected or nominated-(a)Subsequently becomes subject to any of the disqualifications mentioned in Section 6; or(b)being a legal practitioner, acts or appears on behalf of any other person against the Board or the State Government in any legal proceeding, whether civil or criminal in which the Board is or has been concerned;(c)absents himself without such reasons as may, in the opinion of the Board be sufficient from three consecutive ordinary meetings of the Board;the Board shall declare his office to be vacant:Provided that no declaration shall be made under this Section unless the member concerned has been given a reasonable opportunity of being heard.
