6. Procedure on vacancies in appointment of Members.
(1)On the death or resignation a Member, his place shall be filled in by the person or authority who nominated him. The period of appointment of the person so nominated shall be for the unexpired term of the member whose place is taken by him.(2)Casual vacancies in the Committee shall be filled in by the person or authority who appointed the member. The period of appointment of the member in a casual vacancy shall be for the unexpired term of the member in whose place the casual vacancy is filled up.
