Section 14 in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002
14. Manner of filling vacancies.
(1)When a vacancy occurs or is likely to occur in the membership of the Committee the Chairman shall submit a report to the Government and on receipt of such report the Government shall take steps to fill the vacancy by making an appointment from amongst the category of persons to which the person vacating membership belonged and the person so appointed shall hold office for the reminder of the term of office of the member in whose place he is appointed.(2)If any vacancy occurs in the membership of the Committee by reasons of death or resignation by a member, it shall be filled by the Government by making an appointment from amongst the category of persons to which the deceased or the resigned member, as the case may be, belonged and the person so appointed shall hold office for the reminder of the term of office of the member in whose place he is appointed.
