Section 8 in The Rajasthan District Boards Act, 1954
8. Power to leave casual vacancy unfilled in certain cases.
- Where a vacancy occurs on a Board by reason of the death, resignation, removal or avoidance of the election of an elected member, and the term of office of that member would in the ordinary course of events, have determined within six months of the occurrence of the vacancy, the Board may direct that the vacancy be left unfilled until the next ordinary election.
