13. Filling up of casual vacancies in the office of chairman and term of office of persons filling them.
(1)Any casual vacancy in the office of Chairman shall be filled in accordance with sub-section (1) or sub-section (2) of Sec. 6-as the case may be.(2)Any person filling such vacancy shall remain in office only so long as the Chairman, in whose place he is elected or appointed, would have held the office, if the vacancy had not occurred.
