Section 18 in The Khadi and Village Industries Commission Rules, 2006
18. Casual Vacancies.
(1)When any such member of the Board dies or resign or is removed from office, the Government may, by notification in the Official Gazette, appoint a person to fill the vacancy.(2)A member appointed under sub-rule (1) to fill a casual vacancy shall hold office so long as the member whose place he fills would have been entitled to hold office if the vacancy had not occurred.
