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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(5) in The U.P. Pravidhik Shiksha Adhiniyam, 1962

(5)A casual vacancy in the committee caused by resignation under sub-section (4), or arising from any other cause, shall be filled by fresh appointment or co-option in the manner provided in sub-section (2) or (3), as the case may be.