Section 8 in Maharashtra Paramedical Council Act, 2011
8. Office of absent or disqualified member to be declared vacant.
(1)If any member other than ex-officio member, during the term of his office,-(a)absents himself from three consecutive meetings of the Council, without the leave of the Council granted under sub-section (6) of section 5; or(b)remains out of India for a period exceeding twelve consecutive months; or(c)becomes or is found to be subject to any of the disqualifications mentioned in section 6, the Council shall declare his office vacant :Provided that, no declaration shall be made under this sub-section unless a reasonable opportunity of being heard is given to the member concerned.(2)Any member aggrieved by a declaration under sub-section (1) may, prefer an appeal to the Government in the manner prescribed within ninety days from the date of such declaration and the decision of the Government thereon shall be final.
