Section 8 in United Provinces Nurses, Midwives, Assistant Midwives Auxiliary Nurse-Midwives and Health Visitors Registration Act, 1934
8. Casual vacancy.
(1)A member of Council shall be deemed to haw vacated his seat -(a)if absent, otherwise than for a reason considered adequate by the Council, from three consecutive meetings of the Council;(b)if out of India for a period exceeding Six consecutive months; or(c)if he becomes subject to any of the disabilities set-forth in section II; or(d)if, having been elected under section 4 (1) (b) he ceases to be registered medical practitioner or his name is removed from the registers as the case may be; [or] [Added by section 3(a) of U. P. Act No. XXXV of 1952.](e)[ If being a nominated member he ceases to belong to the appropriate categories referred to in sub-section (1) of section (4).] [Inserted by section 3 (b) of U. P. Act No. XXXV of 1952.](2)On the occurrence of any vacancy referred to in sub-section (1), the President shall forthwith report the fact of such vacancy to the [State Government]. [Substituted by the A. O. 1950 for Provincial Government.]
