Section 25 in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
25. Filling up of Casual vacancies.
- Where a vacancy occurs by reason of death, resignation or removal of a member, or for any other reason, it shall be filled in by a person belonging to the class, to which the person ceasing to be member belonged, by the State Government and the person so nominated or appointed, shall be a member for the remaining period of the term of the member in whose vacancy he has become a member;Provided that a vacancy for a period not exceeding six months may not be filled, if so ordered by the State Government.
