9. Resignation of office by member and filling up casual vacancies.
(1)Any member other than an official member may resign his office by giving notice thereof in writing, to the Government, and on such resignation being accepted, shall be deemed to have vacated his office.(2)A casual vacancy in the office of a member may be filed up, as soon as may be, by the Government and a member so appointed to fill such vacancy shall hold office for the unexpired portion of the term of office of the member whose place he fills.
