Section 47 in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
47. Casual vacancy of offices of Chairman and Vice-Chairman.
(1)In the event of a casual vacancy in the office of the Chairman or the Vice Chairman, the vacancy shall be filled as soon as possible-(a)by nomination, in the case of a Marketing Committee constituted for the first time; and(b)in any other case in the manner provided in Section 43.(2)Every Chairman or Vice-Chairman nominated or elected, under this section, to fill a casual vacancy shall hold office for such period as the Chairman or the Vice-Chairman in whose place he is nominated or elected would have held such office if the vacancy had not occurred.
