Section 9(1) in Karnataka Nurses, Midwives and Health Visitors Act, 1961
(1)If any member, during the period for which he has been elected or nominated,-(a)absents himself without excuse, sufficient in the opinion of the Council, from three consecutive ordinary meetings of the Council; or(b)is absent out of India for a period exceeding eight consecutive months; or(c)ceases to be a member of the electorate or body by which he was elected; or(d)becomes subject to any of the disqualifications specified in section 8; or(e)having been elected by the [Karnataka Medical Council] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973], ceases to be a registered medical practitioner;-the President of the Council shall forthwith report the fact to the State Government, which shall thereupon, by an order in writing, declare his seat to be vacant.
