Section 8(5) in The West Bengal State Council Of Technical Education Act, 1995.
(5)If any casual vacancy occurs in the office of the Vice-Chairman or any other member (other than an ex-officio member), whether by reason of his death, resignation or inability to discharge his functions owing to illness or other incapacity or for any other reason, such vacancy shall be filled by the State Government as soon as may be in the manner provided in sub-section (1). Such Vice-Chairman or other nominated or appointed member shall hold office only for the remainder of the term of office for which the person in whose seat he is so nominated or appointed would have remained as the Vice-Chairman or nominated or appointed member, as the case may be.
