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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(4) in Jammu and Kashmir Nursing Council Act, 2012

(4)A nominated member shall be deemed to have vacated his seat if he is absent without excuse, sufficient in the opinion of the Council from three consecutive meetings of the Council where the interval between the first and third of the said meetings exceeds six months:Provided that the Council may permit any member to absent himself from meeting for any period not exceeding six months.