Section 8(1) in The Chhattisgarh Sah Chikitsa Parishad Act, 2001
(1)If any member other than ex officio member of the Council, during the period of his office-(a)Absents himself from three consecutive meetings of the Council without the permission of the Council; or(b)Is absent out of India for a period exceeding twelve consecutive months; or(c)Becomes subject to any of the disqualifications specified in Section 5; or(d)Ceases to be Registered Medical Practitioner under any Act for the time being in force;the Council shall declare his office vacant :Provided that no declaration shall be made under this sub-section unless a reasonable opportunity of being heard is given to the member concerned.
