Section 9 in The Chhattisgarh Sah Chikitsa Parishad Act, 2001
9. Filling of casual vacancies.
- If a nominated or elected member of the Council dies or resigns, or for any other cause whatsoever ceases to be a member, the vacancy shall be filled, as soon as may be, by nomination, or election, as the case may be, and the person so nominated or elected shall hold office for the un-expired term of his predecessor.
