(1)A casual in the office of the President or the Vice-President or a member elected under Clause (b) of sub-section (3) of Section 3 or Clause (c) of said sub- section, shall be filled by election:Provided that any such vacancy in the office of an elected member occurring within six months prior to the date on which the term of office of all the members expires, shall not be filled.(2)A casual vacancy in the office of a member nominated under Clause (a) of sub-section (3) of Section 3 or sub-section (8) of that section shall be reported forthwith by the Registrar to the Government, and shall, as soon as possible thereafter, be filled by the Government by nomination.(3)Any person elected under sub-section (1) or nominated under sub-section (2) to fill a casual vacancy shall, notwithstanding any thing contained in sub-section (8) of Section 3 or Section 4, hold office only so long as the person in whose place he may be elected or nominated, as the case may be, would have held office, if the vacancy had not occurred.
