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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(5) in Punjab State Legal Services Authorities Rules, 1996

(5)If an nominated member ceases to be member of the State Authority for any reason, the vacancy shall be filled up in the manner and from the source from which the same was originally filled under clause (B) of rule 3 and a person so nominated to fill a casual vacancy shall continue to be a member for remainder of his predecessor's terms.