Section 11 in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971
11. Filling of vacancies.
- When the seat of any member becomes vacant, the vacancy for the remaining period shall be filled by election or nomination, as the case may be, in accordance with the provisions of section 4: Provided that any vacancy in the office of any-(1)selected member, or(2)nominated member, occurring within six months before the date of the expiry of the term of office of the members under sub-section (1) of section 8-(a)in a case falling under clause (1), shall not, without the previous sanction of the Government, be filled; or(b)in a case falling under clause (2), may, if the Government deem fit, be kept unfilled.
