Section 10 in The United Provinces Indian Medicine Act, 1939
10. Disabilities for continuing as member.
(1)If any member, during the period for which he has been nominated or elected-(a)absents himself without sufficient cause from three consecutive ordinary meetings of the Board, or(b)becomes subject to any of the disqualification mentioned in Section 7, or(c)being a legal practitioner, appears in any suit or proceeding, civil or criminal, against the Board, or(d)obtains any employment under the Board or has without the previous sanction of [State Government] [Substituted by A.O. 1950.] acquired directly or indirectly by himself or by a partner any share or interest in any contract with, by or on behalf of the Board, the Board may remove him from membership :Provided that before removing a member under this sub-section the Board shall call for his explanation and record its finding thereon.(2)[ Notwithstanding anything contained in sub-section (1) the President or any members nominated under sub-section (1) of Section 5 shall, after such notice as may be prescribed, be removable by the State Government alone.] [Substituted by U. P. Act No. 7 of 1956.]
