Section 13 in Rules for the Election of Members including the President and the Vice-President of the Rajasthan Pharmacy Council and the Members of the executive committee of the said council, 1968
13.
In the event of a vacancy occurring in the seat of the member elected in the manner provided in rule 11 on the happening of any of the contingencies, referred to in clause (2) or clause (3) of section 25, the Registrar shall, within thirty days of the occurrence of the vacancy, inform the President of the Rajasthan Council of Medical Registration of such vacancy and the President shall thereupon cause an election to be held in the manner as laid down in the rule 11 and shall report the result of the election tot he State Government.
