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6. Cessation of membership.- (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. (2) On the occurrence of a vacancy referred to in sub-section (1), the President shall forthwith report the fact of such vacancy to the Central Government and thereafter that Government may, subject to the proviso to section 7, take necessary steps to fill such vacancy.    |
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