Section 8 in The U.P. Antarim Zila Parishad Act, 1958
8. Casual vacancies in the membership of the Antarim Zila Parishad.
(1)A casual vacancy arising in the membership of an Antarim Zila Parishad by reason of the death or resignation of any member or otherwise shall be filled or left unfilled in accordance with the rules framed under section [which may also provide for action being taken in advance to fill the vacancies likely to occur.] [ Deleted by ibid](2)Any casual vacany in the District Planning Committee arising by reason or death or resignation of a member or otherwise and existing at the time of the constitution of the Antarim Zila Parishad under section 4 shall be deemed to be a casual vacancy in the membership of the Antarim Zila Parishad for the purposes of sub-section (1).
