Section 5 in The Punjab Nurses Registration Act, 1932
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 the 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 has been absent out of India for more than one year continuously; [Substituted by Punjab Act 16 of 1953, section 6 for clauses (c) and (d).](d)if in the case of a member under clause (c), (d) or (e) of sub- section (2) of section 3, he ceases to be a registered nurse, a registered health visitor or a registered midwife, as the case may be;](e)if he refuses to act or becomes, in the opinion of the Council, incapable of acting, or has been declared a bankrupt or an insolvent or has been convicted of any such offence or subjected by a criminal court to any such order as implies, in the opinion of the Council, a defect of character which unfits him to be a member.
