Section 14(2) in The Orissa Town Planning and Improvement Trust Act, 1956
(2)If any Trustee other than ex officio Trustee is permitted by the Trust to absent himself from its meetings for any period exceeding four months or if any such Trustee dies or resigns his office or is removed from office under Section 13 the vacancy shall be filled within two months by a fresh nomination or appointment, as the case may be, for the unexpired portion of the term of office of the Trustee in whose place the new Trustee is to be nominated or appointed.
