Section 19 in Assam State Higher Education Council Act, 2017
19. Filling up of casual vacancy.
- If a casual vacancy arises 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 as the case may be and such Member shall hold office only for the remaining period of the term of the Member in whose place he was nominated or appointed.
