Section 6(3) in Rajasthan Nurses, Midwives, Health Visitors and Auxiliary Nurse-Midwives Registration Act, 1964
(3)A member of the Council may be declared by the State Government, by notification in the Official Gazette, to have ceased to be such member-(a)if he submits his resignation in writing to the President of the Council, or(b)if he dies, or(c)if he has been absent out of India for more than one year continuously, or(d)if he is absent from three consecutive meetings of the Council without reasonable excuse; or(e)if he refuses to act or becomes incapable of acting or has been declared by a competent court to be an insolvent or to be of unsound mind or has been convicted of any such offence, or subjected by a competent court to any such order, as implies a defect of character: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 afforded an ample opportunity of showing cause against the same and the cause, if shown is not found to be satisfactory.
