Section 42A(2) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(2)In the event of death or resignation or disqualification or removal of Vice-President or any Member of the Board before the expiry of his term of office a casual vacancy shall be deemed to have occurred in such office and such vacancy shall be filled, as soon as may be, by nomination by the State Government. The person so nominated shall hold such office for the un-expired term of his predecessor.
