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,