Section 10(1) in The U.P. Homoeopathic Medicine Act, 1951
(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 disqualifications mentioned in Section 17, 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 the State Governmental acquired directly or indirectly by himself or by a partner any share or interests in any contract with by or on behalf of the Board-the Board may remove him from membership.
