Section 10(8) in The Food Corporations Rules, 1965
(8)[ In the event of the occurrence of any vacancy in the office of Secretary by reason of his death, resignation, removal or otherwise, the Central Government may after consultation with the Corporation, appoint another person in his place and the person so appointed shall hold office for the remaining period of the term unless he is reappointed for another term.] [Inserted vide notification No. GSR 1004 dated 21.6.1966]
