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State of Chattisgarh - Section

Section 8 in The Chhattisgarh Gram Nyayalaya Adhiniyam, 1996

8. Vacancy.

- In the event of the occurrence of a vacancy in the office of the member by reason of his death, resignation or otherwise the vacancy shall be filled in by nomination in accordance with the provisions of this Act and the member so nominated shall hold office for the term specified in Section 9 :Provided that if the seat for which the vacancy has occurred, was reserved for Scheduled Castes, Scheduled Tribes and Other Backward Classes or women, then the same shall be filled by the candidate belonging to such category.