Section 24 in The Bombay Secondary School Certificate Examination Act, 1948
24. Casual vacancies.
- All casual vacancies among the members of the Board and the Examiners Committee (other than ex-officio members) shall be filled up as soon as it conveniently may be, by election, nomination or appointment, as the case may be; and the person elected, nominated or appointed to a casual vacancy shall hold office so long as only as the member in whose place he is elected, nominated or appointed would have held it if the vacancy had not occurred.
