Section 13 in The M.P. State Road Transport Corporation Rules, 1962
13. Casual vacancy.
- All casual vacancies among the members shall be filled up as soon as conveniently may be in the manner provided in Rule 3, by the State Government :Provided that the vacancies among the members representing the Central Government shall be filled up by the Central Government. The person appointed to full casual vacancy shall hold office so long as the member in whose place he is appointed would have held it if the vacancy had not occurred.
