Section 11 in The Orissa Medical Registration Act, 1961
11. Vacancy not to invalidate proceedings and filling of vacancies.
(1)If any member dies, or ceases to be a member as provided in Section 10, the President shall forthwith report the fact of the vacancy to the State Government and the vacancy shall be filled, as soon as possible, by a fresh election or nomination, as the case may be, under Sub-section (1) of Section 4.(2)The person so elected or nominated shall hold office for the unexpired remainder of the term for which such member otherwise have continued in office.(3)No act or proceeding of the Council or of its members shall be deemed to be invalid by reason only of any vacancy in the membership.
