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State of Arunachal Pradesh - Section

Section 8 in Arunachal Pradesh Nursing Council Act, 2011

8. Cessation of membership.

- A nominated or elected member of the Council shall be deemed to have vacated his or her seat, if:
(a)He or She is absent without sufficient ground in the opinion of the Council for three consecutive meetings of the Council; and
(b)He or She is absent out of India for a period exceeding six months.