Section 8(1) in Maharashtra Paramedical Council Act, 2011
(1)If any member other than ex-officio member, during the term of his office,-(a)absents himself from three consecutive meetings of the Council, without the leave of the Council granted under sub-section (6) of section 5; or(b)remains out of India for a period exceeding twelve consecutive months; or(c)becomes or is found to be subject to any of the disqualifications mentioned in section 6, 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.
