Section 10 in The Bihar and Orissa Medical Act, 1916
10. Cessation of membership
- A member shall be deemed to have vacated his seat-(a)on his absence without excuse sufficient in the opinion of the Council from three consecutive meetings of the Council, or(b)on his absence out of India for any period exceeding six consecutive months, or(c)on his becoming disqualified for election or nomination as a member for any of the reasons mentioned in Section 6.
