Section 9(2) in Maharashtra Homoeopathic Practitioners' Act, 1960
(2)If any member-(a)absents himself from three consecutive ordinary meetings of the [Council] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 11(b)(i).] without such reasons as may, in the opinion of the State Government in the case of the President [and the Vice-President] [These words were inserted by Maharashtra 16 of 1988, Section 11(b)(ii).] and in the opinion of the [Council] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 11(b)(i).] in the case of any other member, be sufficient; or(b)becomes or is found to be subject to any of the disqualifications mentioned in sub-section (1), the State Government shall declare his office vacant.
