Section 37 in The Regional Centre for Biotechnology Act, 2016
37. Filling of casual vacancies.
- All casual vacancies among the members (other than ex-officio members) of the authorities under section 13 shall be filled, as soon as may be, by the person or body who appoints, elects or co-opts the member whose place has become vacant and the person appointed, elected or co-opted to a casual vacancy shall be a member of such authority for the residue of the term for which the person whose place he fills would have been a member.
