Section 27 in Jammu and Kashmir State Board of School Education Act, 1975
27. Casual vacancies
All casual vacancies among the members of the Board, or of a Commit-tee appointed by the Board shall be filled as soon as convenient, by the Government or body or person who nominated the member whose place has become vacant and the person nominated or appointed to a casual vacancy shall be a member of the Board or the Committee, as the case may be, for the residue of the term for which the person whose place he fills would have been a member.
