Section 5(2) in Tripura Board of Secondary Education Act, 1973
(2)Any vacancy among the members (other than ex-officio members) of the Board or a committee appointed by the Board shall be filed, as soon as may be convenient, by the person or body who appointed, nominated or co-opted the member whose place has become vacant and all vacancies, other than causal vacancies, shall be filled for the full term as and when they arise.
