Section 8 in West Bengal State Council of Technical and Vocational Education and Skill Development Act, 2013
8. Casual vacancy.
- If any casual vacancy occurs among the members of the Council (other than ex officio members), whether by reason of his death, resignation or inability to discharge his functions owing to illness or other incapacity or for any other reason, such vacancy shall be filled up by a fresh appointment or nomination under section 6, and the Chairperson or other appointed or nominated member shall hold office for the remaining period for which the person, in whose place he is appointed or nominated, would have held office as the Chairperson, or appointed or nominated member, as the case may be.
