Section 3 in Indian Council Of World Affairs Rules, 2006
3. Manner of filling vacancies among members.
(1)The nomination under Section 7 to fill the vacancy caused by the expiration of the term of office of a member shall be made before the expiration of the term of the office of such member.(2)The Director-General shall before four months of the expiration of the term of office of the member take action for the filling up of the vacancy and make a request to,(a)the Speaker of the Lok Sabha or the Chairman of the Rajya Sabha, as the case may be, in case the member is to be nominated under clause (d);(b)the Council, in case the member is to be nominated under clause (e) or clause (J);(c)the Governing Body, in case the member is to be nominated under clause (g) or clause (h);(d)the Central Government, in case the member is to be nominated under clause (j) of sub-section (2) of Section 7 to nominate a member to fill up such vacancy.(3)The nomination to fill the casual vacancy in the office of a member shall be made as soon as possible after the date of occurrence of such vacancy.
