Section 38(3) in The Indian Veterinary Council Act, 1984
(3)An elected or nominated member of the State Veterinary Council shall be deemed to have vacated his office--(a)if he is absent without excuse, sufficient in the opinion of the State Veterinary Council, from three consecutive meetings of the State Veterinary Council;(b)if he ceases to hold the office from which he has been nominated;(c)in the case of a member whose name is required to be included in any State veterinary register, if his name is removed from the register;(d)if he has been convicted of an offence involving moral turpitude and punishable with imprisonment;(e)if he is an undischarged insolvent;(f)if he is of unsound mind and stands so declared by a competent court.
