Section 52 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
52. Filling of casual vacancy.
- In the event of death or resignation or disqualification or removal of any member of the Board or any vacancy occurring otherwise before the expiry of his term of office, a casual vacancy shall be deemed to have been occurred in such office and such vacancy shall be filled, as soon as may be, by nomination by the Government. The person so nominated shall hold such office for the unexpired term of his predecessor.
