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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(2) in The Bodh Gaya Temple Act, 1949

(2)Where a member of the Committee dies, resigns, refuses to serve on the Committee, absents himself from six consecutive meetings of the Committee without the leave of the Committee or ceases to reside in India, or becomes incapable of working, the [State] [Substituted by Adaptation of Laws Order.] Government may nominate a person to fill the vacancy.