Section 8 in Tamil Nadu Medical Registration Act, 1914
8. Cessation of membership.
- A member of the Council shall be deemed to have vacated his seat -(1)on sending his resignation in writing to the president or Registrar;(2)on his absence without excuse sufficient in the opinion of the Council from three consecutive meetings of the Council;(3)on his absence out of India for six consecutive months;(4)on removal of his name from the register;(5)on his being declared an insolvent by any competent Court;(6)on expiry of the term mentioned in section 7;[***] [The word 'and' which was added by section 3 of the Madras Medical Registration (Amendment) Act, 1935 (Madras Act XXI of 1935), was omitted by section 3(i) of the Madras Medical Registration (Amendment) Act, 1943 (Madras Act IV of 1943). This was permanently re-enacted by section 2 of, and the First Schedule to, the Tamil Nadu Re-enacting and Repealing (No. 1) Act, 1948 (Tamil Nadu Act VII of 1948).](7)[ in case he was elected under [clause (a) or clause (b)] [Added by section 3 of the Madras Medical Registration (Amendment) Act, 1935 (Madras Act XXI of 1935).] of sub-section (1) of section 5, also on his ceasing to be a member of the Faculty of Medicine of the University concerned;](8)[ in case he was elected under clause (c), clause (d) or clause (e) of subsection (1) of section 5 and has ceased to be a member of the staff of the Medical College concerned, also on the expiry of three months from the date of such cessation or on the election of his successor, whichever occurs earlier.] [Added by section 3(ii) of the Madras Medical Registration (Amendment) Act, 1943 (Madras Act IV of 1943). This was permanently re-enacted by section 2 of, and the First Schedule to the Tamil Nadu Re-enacting and Repealing (No. 1) Act, 1948 (Tamil Nadu Act VII of 1948).]
