Section 5 in The Bihar and Orissa Nurses Registration Act, 1935
5. Cessation of membership.
- A member of the Council shall be deemed to have vacated his seat-(a)if he submits his resignation in writing to the President of Council;(b)if he has, in the opinion of the Council, without sufficient excuse, been absent from three consecutive meetings of the Council;(c)if he is sentenced by any Court for any non-bailable offence and such sentence is not subsequently reversed or quashed:Provided that the [State] [Substituted by ALO.] Government may, in any case in which it deems fit, direct that the provisions of this clause shall not apply, and on such direction the member shall be deemed not to have vacated his seat;(d)if in case of a member referred to in clauses (b), (c), [or (d)] [Substituted by Bihar Act 15 of 1947, for the words '(d) or (e)'.] of subsection (2) or Section, 3 he ceases to hold post specified or to be a registered medical practitioner or a registered nurse or registered midwife, as the case may be.
