Section 8 in The Maharashtra Medical Practitioners Act, 1961
8. Disqualification, disability and removal from office.
(1)No person-(a)who is an undischarged insolvent;(b)who has been adjudged to be of unsound mind by a competent court;(c)whose name has been removed from the register; or(d)who is full time officer or servant of [the Council] [These words were substituted for the words 'the Board or the Faculty' by Maharashtra 23 of 1982, Section 10(a).];shall be eligible to be elected or nominated as member.(2)If any member-(a)absent himself from three consecutive meetings of [the Council] [These words were substituted for the words 'the Board or the Faculty, as the case may be' by Maharashtra 23 of 1982, Section 10(b)(i)] without such reasons as may, in the opinion of the State Government in the case of the President and [the Vice-President] [These words were substituted for the words ' the Chairman' by Maharashtra 23 of 1982, Section 10(b)(ii)], and in the opinion of [the Council] [These words were substituted for the words 'the Board or the Faculty, as the case may be' by Maharashtra 23 of 1982, Section 10(b)(i)] in the case of any other member, be sufficient; or(b)becomes or is found to be, subject to any of the disqualifications specified in sub-section (1),the State Government shall declare his office to be vacant.(3)The State Government may, on the recommendation of [the Council] [These words were substituted for the words 'the Board or the Faculty, as the case may be,' by Maharashtra 23 of 1982, Section 10(c)(i).] supported by at least two-thirds of the whole number of members, remove any member elected or nominated under this Act, if such member has been guilty of misconduct in the discharge of his duties as a member, or of any disgraceful conduct, or has become incapable of performing his duties as a member:Provided that, no resolution recommending the removal of any member shall be passed by [the Council] [These words were substituted for the words 'the Board or the Faculty' by Maharashtra 23 of 1982, section 10(c)(ii).], unless the member to whom it relates has been given a reasonable opportunity of showing cause why such recommendation should not be made.(4)The State Government may remove the President or [the Vice-President] [These words were substituted for the words 'the Chairman' by Maharashtra 23 of 1982, section 10(d).], if he has been guilty of misconduct in the discharge of his duties under this Act, or of any disgraceful conduct, or has become incapable of performing his duties as the President or, as the case may be, [the Vice-President] [These words were substituted for the words 'the Chairman' by Maharashtra 23 of 1982, section 10(d).]:Provided that, no such action shall be taken unless the President or, as the case may be, [the Vice-President] [These words were substituted for the words 'the Chairman' by Maharashtra 23 of 1982, Section 10(d).] is given a reasonable opportunity of showing cause why he should not be removed from office.
