(1)If a vacancy occurs in the office of [Chairman, Chief Administrator and others members] [Substituted by Haryana Act No. 27 of 1980.] by death, resignation, removal, disqualification or otherwise, the vacancy shall be filled by the State Government by appointing a new [Chairman, Chief Administrator and other members] [Substituted by Haryana Act No. 27 of 1980.] to that office.(2)[A Chairman, a Chief Administrator or any other member] [Substituted by Haryana Act No. 27 of 1980.] appointed to fill the vacancy shall, notwithstanding anything contained in section 7, hold office for the unexpired portion of the term of his predecessor.
