Section 11 in The Rajasthan Indian Medicine Act, 1953
11. Disabilities for continuing as member.
(1)If any member, during the period for which he has been nominated or elected-(a)absents himself without sufficient cause from three consecutive ordinary meetings of the Board, or(b)becomes subject to any of the disqualifications mentioned in Section 8, or(c)being a legal practitioner, appears in any suit or proceeding, civil or criminal against the Board, or(d)obtains any employment under the Board 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 with, by or on behalf of the Board, the Board may remove him from membership:Provided that, before removing a member under this sub-section, the Board shall call for his explanation and record its finding thereon.(2)Notwithstanding anything contained in sub-section (1). a Chair man shall be removable by the State Government only.
