Section 9 in The Tamil Nadu Bhoodan Yagna Act, 1958
9. Filling up of casual vacancies.
(1)Any casual vacancy in the office of the Chairman or any other member of the State Board shall be filled within two months by a fresh appointment, in the manner prescribed.(2)The Chairman or member appointed to fill a vacancy under sub-section (1) shall enter upon office forthwith, but shall hold office only so long as the member in whose place he is appointed would have been entitled to hold office if the vacancy had not occurred.(3)Every appointment under sub-section (1) shall be published in the [Fort St. George Gazette] [Now Tamil Nadu Government Gazette.].
