Section 9 in The Orissa Ayurvedic Medicine Act, 1960
9. Nomination of members in default of election.
- If on any election, any or the electorates referred to in Clauses (iii) to (viii) of Sub section (2) of Section 3 or Clause (iv) of Section 4, fails within such period as may be prescribed to elect a member or members referred to in the said clauses, or on the occurrence of any casual vacancy, to fill that vacancy as provided in Section 10, the Government shall nominate a person or person possessing the requisite qualifications to fill such a vacancy or vacancies, and the person or persons so nominated shall for the purposes of this Act be deemed to have been duly elected under Section 3 or 4, as the case may be.
