Section 12(2) in The Kalakshetra Foundation Act, 1993
(2)If a casual Vacancy occurs in the office of a Member nominated under clause (b) or clause (c) of section 11, whether by reason of his death, resignation or inability to discharge his functions owing to illness or other incapacity, such vacancy shall be filled by making fresh nomination and the Member so nominated shall hold office for the remainder of the term of office of the Member in whose place he is so nominated.
