Section 6(1) in The Indian Veterinary Council Act, 1984
(1)A member shall be deemed to have vacated his office--(a)if he is absent without excuse, sufficient in the opinion of the Council, from three consecutive meetings of the Council;(b)if he ceases to hold the post from which he has been nominated;(c)in the case of a member elected under clause (g) of sub-section (3) of section 3, if he ceases to be a person enrolled in the register;(d)if he has been convicted of an offence involving moral turpitude and punishable with imprisonment;(e)if he is an undischarged insolvent;(f)if he is of unsound mind and stands so declared by a competent court.
