Section 25 in The U.P. Board of Madarsa Education Act, 2004
25. Casual Vacancies.
- All casual vacancies among the Members other than ex-officio members of the Board or of a Committee appointed by the Board, shall be filled, as soon as may be, by the person or body who elected, or nominated, the member whose place has become vacant and the person elected or nominated to a casual vacancy shall be a member of the Board or Committee for the remaining term for which the person whose place he fills would have been a Member.
