- if any member is unable by reason of his death, resignation, removal or otherwise to complete his full term of office, the vacancy so caused shall be filled by nomination or election, as the case may, be, of another person within the prescribed period and the person so nominated or elected shall fill such vacancy for the unexpired period of the term for which the member in whose place such person is nominated or elected would otherwise have continued in office ;Provided that in the case of an elected member, if the vacancy is for a period of six months or less, the Board may direct that the vacancy may be left unfilled until the next general election.
