Section 8 in The M.P. Sah Chikitsiy Parishad Adhiniyam, 2000
8. Disabilities for continuing as member of Council.
(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 as 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.(2)Any member aggrieved by a declaration under sub-section (1) may prefer an appeal to the State Government within ninety days from the date of such declaration and the decision of the State Government thereon shall be final.
