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State of Madhya Pradesh - Section

Section 9 in The M.P. Sah Chikitsiy Parishad Adhiniyam, 2000

9. Filling of casual vacancies.

- If a nominated or elected member of Council dies or resigns, or for any other cause whatsoever ceases to be a member, the vacancy, shall be filled, as soon as may be, by nomination or election, as the case may be, and the person so nominated or elected shall hold office for the unexpired term of his predecessor.