Section 5 in The Khadi and Village Industries Commission Rules, 2006
5. Casual Vacancies.
(1)When a member dies or resigns or is removed from office, the Government may by notification in the Official Gazette, appoint a person to fill the vacancy.(2)A member appointed to fill a casual vacancy shall hold office so long as the member whose place he fills would have been entitled to hold office if the vacancy had not occurred.
