Section 9 in Uttaranchal School Education Act, 2006
9. Filling of casual vacancies.
- All casual vacancies among the members (other than ex, officio members) of the Board or of a Committee nominated by the Board silo be filled, as soon as conveniently may be, by the person or body who nominated the member whose place has become vacant and the person nominated to a casual vacancy shall be a member of the Board for the residue of the terra for which the person whose place he fills would have been a member.
