Section 23 in Arunachal Pradesh State Higher Education Council Act, 2019
23. Filling up of casual vacancy.
- If a casual vacancy arises in the office of a nominated or appointed Member, either by reason of his death, resignation, removal or otherwise, such vacancy shall be filled up by the Government by nomination or appointment and such Member shall hold office only for the remaining term of the Member in whose place he was nominated or appointed, as the case may be.
