Section 13 in The Orissa Ayurvedic Medicine Act, 1960
13. Disabilities for continuing as a member.
(1)If any member during the period for which he has been nominated or elected-(i)absents himself, without such reasons as may, in the opinion of the Council or the Faculty be sufficient, from three consecutive ordinary meetings of the Council or the Faculty; or(ii)is or becomes subject to any of the disqualifications specified in Section 13; or(iii)refuses to perform or is incapable of performing any of the duties assigned to him under this Act; or(iv)being a legal practitioner, appears in any suit or proceeding whether civil, criminal or revenue, against the Council he shall be removed from membership :Provided that before removing a member from office of the Council or the Faculty, as the case may be, shall call for his explanation record its findings therein.(2)Any member removed from office by the Council or the Faculty under Sub-section (1), may, within thirty days from the date of his removal, appeal to the Government and the order of the Government on any such appeal shall be final.(3)The Government may remove the President or the Chairman from office on any of the grounds specified in Sub-section (1) after calling for an explanation from him.
