8. Filling up casual vacancy and validity of actions during such vacancy.
(1)Any vacancy in the office of a member due to death, resignation, removal or otherwise shall be filled up by the State Government, by appointment of a person thereto, who shall hold office for the unexpired period of term of the member in whose place he is so appointed.(2)Notwithstanding anything contained in this Act, the continuing members may, during such vacancy, act as it no vacancy had occurred.
