Section 8(3) in Chhattisgarh Legal Services Authority Rules, 2002
(3)If any member nominated under sub-rule (3) of Rule 3 ceases to be a member of the State Authority for any reason, the vacancy shall be filled up in the same manner as the original nomination and the persons so nominated shall continue to be a member for the remaining period of the term of the members in whose place he is nominated.
