Section 6 in The Bihar and Orissa Nurses Registration Act, 1935
6. Casual vacancies how to be filled.
(1)Subject to the proviso to subsection (2) or Section 3, when the seat of an elected member becomes vacant under the provisions of Section 3 or by death, resignation or otherwise, a new member shall be elected in accordance with the provisions of this Act and the Rules made thereunder.(2)When the seat of a nominated member becomes vacant under the provisions or Section 5 or by death, resignation or otherwise, the Medical Council or the [State] [Substituted by ALO.] Government, as the case may be, shall appoint another member in his place.
