Section 5(6) in Tripura Board of Secondary Education Act, 1973
(6)In the event of a causal vacancy accruing by reason of death, resignation, termination of nomination or cessation of membership of a member, or for any other reason such vacancy shall be filled by [appointment] [Inserted by The Tripura Board of Secondary Education (Amendment) Act, 1976, w.e.f. 1.1.1976.], nomination or co-option, as the case may be, and any person [appointed] [Inserted by The Tripura Board of Secondary Education (Second Amendment) Act, 1978, w.e.f. 1.1.1978.] nominated or co-opted to fill such vacancy shall hold office for the term for which it was tenable by the person in whose place he has been so elected, nominated or co-opted and no longer.
