Section 9(1) in United Provinces Medical Act, 1917
(1)A member of the Council shall be deemed to have vacated his seat who -(a)fails to accept office within one month of the date of his nomination or election, or(b)is absent without excuse sufficient in the opinion of the Council from the three consecutive meetings of the Council, or(c)is absent out of India for a period exceeding six consecutive months, or(d)becomes subject to any of the disabilities set forth in section 6.
