Section 8 in The Punjab Medical Registration Act, 1916
8. Cessation of membership.
- A member of the Council shall be deemed to have vacated his seat -(1)on sending his resignation in writing to the president or registrar;(2)on his absence without excuse sufficient in the opinion of the Council from three consecutive meetings of the council;(3)on his absence out of India for six consecutive months;(4)on removal of his name from the register;(5)on his becoming insane or being declared an insolvent by any competent court;(6)on expiry of the term mentioned in section 7.
