Section 8(5) in Rajasthan Ayurved Nursing Council Act, 2012
(5)The President, Vice-President or a member of the Council may be declared by the State Government, by notification in the Official Gazette, to have ceased to be such President, Vice- President or, as the case may be, member, if he/she -(a)submits his/her resignation, or(b)dies, or(c)has been absent out of India for more than one year continuously, or(d)is absent from three consecutive meetings of the Council without the leave of the Council, or(e)has incurred any of the disqualifications specified in the first proviso to section 4:Provided that no such declaration shall be made in respect of any of the matters mentioned in clauses (d) and (e), unless the person concerned has been given a reasonable opportunity of being heard.
