Section 8 in Himachal Pradesh Para-Veterinary Council Act, 2010
8. Disabilities for continuing as the member of the Council.
(1)If any non-official member during the period of his office, -(a)absent himself from three consecutive meetings of the Council without the permission of the Council; or(b)remained abroad 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 Para-veterinary practitioner under any law, 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 concerned member of the Council.(2)Any non-official member aggrieved by a declaration under subsection (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.
