Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Telangana - Subsection

Section 46(2) in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998

(2)A casual vacancy in the office of a member shall be filled by nomination of another person from the concerned category and the member so nominated shall hold office for the residue period of the term of the office of his predecessor.