Section 8(3) in Gujarat State Council for Physiotherapy Act, 2011
(3)An elected or nominated member shall be deemed to have vacated his seat-(i)if he is absent without the permission of the Council from its three consecutive ordinary meetings and his seat is declared vacant by the Council; or(ii)in the case of a member whose name is required to be included in the register of Physiotherapists, his name is removed from such register; or(iii)if he ceases to be a member of the Council; or(iv)if he becomes subject to any of the disqualifications mentioned in section 9.
