Section 5 in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974
5. Filling of casual vacancy.
(1)When a member of the Board referred to in clause (g) of sub-section (1) of Section 6 resigns or dies or is removed from office or becomes incapable of acting, the State Government may, by notification in the Official Gazette, appoint a person to till the vacancy.(2)A person appointed to fill the casual vacancy under sub-rule (I) shall hold office only so long as the member whose place he fills would have been entitled to hold office, if the vacancy had not occurred.
