Section 11(1) in Sonowal Kachari Autonomous Council Act, 2005
(1)Where the office of any member falls vacant by reason of his death, resignation , removal or otherwise, the vacancy shall be filled up by election in accordance with the provisions of this Act and the rules framed there under:Provided that any vacancy in the office of the Chief Executive Councilor or the Executive Councilors shall be filled up by the General Council by electing a member thereof in the manner prescribed for the election of the Chief Executive Councilor or the Executive Councilors as the case may be,
