Section 7 in The Bombay Homoeopathic Practitioners' Act, 1959
7. Casual vacancies. - [(1) Any casual vacancy, prior to the expiry of the term, in the office of the President or Vice-President due to death, resignation, removal, disability or disqualification of the President or Vice-President or any other reason shall be filled by election.]
(2)Any such vacancy in the office of a member of the [Council] nominated by the State Government shall be filled by nomination.[(3) Any such vacancy in the office of the member of the Council elected by the registered practitioners, or the Principals or heads, or the teachers, of the recognised institutions, shall be filled by the; State Government by nomination of a person from a panel of three registered practitioners, or the Principals or heads, or the teachers, as the case may be, by a resolution of the Council recommended by a resolution passed by a majority of all the then members of the Council:Provided that, if the Council fails to pass such a resolution within a period of thirty days from the date of occurrence of the vacancy, the State Government may appoint any registered practitioner, or Principal or head, or teacher, as the case may be, to fill the vacancy and the practitioner, or the Principal or head or the teacher so appointed shall, for purposes of this sub-section be deemed to have been duly nominated.](4)Any person nominated or elected to fill a casual vacancy under this section shall, notwithstanding anything contained in section 5, hold office only so long as the person in whose place he is nominated or elected would have held office, if the vacancy had not occurred.[8. Resignation. - (1) A nominated member may at any time resign his office by a notice in writing to the State Government. An elected member may at any time resign his office by a notice in writing to the President. Such resignation shall take effect from the date on which the resignation is accepted by the State Government, or the President, as the case may be.(2)The President or the Vice-President may at any time resign his office by a notice in writing to the State Government. The resignation shall take effect from the date on which such resignation is accepted by the State Government.]
