Section 4(4) in West Bengal Scheduled Castes Advisory Council Act, 2017
(4)A vacancy caused due to removal of the Chairperson, Vice-Chairperson or member for any of the grounds mentioned in sub-section (3), shall be filled by fresh nomination and a person so nominated shall hold office for the un-expired period of the term for which his predecessors in office would have held office if such vacancy had not arisen.
