 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
The Rehabilitation Council of India Act, 1992 6. Vacation of office by members. If a member- a. becomes subject to any of the disqualifications mentioned in section 5; or b. is absent without excuse, sufficient in the opinion of the Council, from three consecutive meetings of the Council; or c. ceases to be enrolled on the Indian Medical Register in the case of a member referred to in clause (g) of sub-section (3) of section 3, his seat shall thereupon become vacant,    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back