Section 15(5) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987
(5)The member nominated to fill up a casual vacancy under sub-section (4) shall hold office only so long as the member in whose place he is nominated would have been entitled to hold office if the vacancy did not occur.Explanation. - For the purpose of this section, "casual vacancy" means I a vacancy occurring otherwise than by efflux of time.
