Section 6 in The M.P. Lok Abhikaranon Ke Madhyam Se Bis Sutriya Karyakram Ka Karyanvayan Niyam, 1997
6. Casual vacancy.
- In the event of death, resignation or disqualification of any of the members of the Committees or on his becoming incapable of holding office before the expiry of his term a casual vacancy shall be filled as soon as practicable and the person so nominated shall hold office for the unexpired term of his predecessor.
