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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(3) in The Kannada Development Authority Act 1994

(3)A causal vacancy in the office of a Chairman or a member shall be filled by the State Gov-ernment by nominating another person as Chairman or member as the case may be and the per-son so nominated shall hold office for the unexpired portion of the term of the office of his pre-decessor.