Section 50 in The Bihar Intermediate Education Council Act, 1992
50. Casual vacancies.
- All Casual vacancies of members in the Council or any other body shall be filled up as soon as may be by election or nomination or appointment or co-option, as the case may be, and the person so elected, nominated, appointed or co-opted shall be a member of such body for such period as the person elected, nominated or co-opted would have continued, had the vacancy not occurred.
