Section 18 in Uttar Pradesh Intermediate Education Act, 1921
18. Casual vacancies
. - All casual vacancies among the members (other than ex officio members) of the Board or of a Committee appointed by the Board shall be filled, as soon as conveniently may be, by the person or body who [elected, or nominated] [Substituted by U.P. Act No. 26 of 1975.] the member whose place has become vacant and the person [elected or nominated] [Substituted by U.P. Act No. 26 of 1975.] to a casual vacancy shall be a member of the Board or Committee for the residue of the term for which the person whose place he fills would have been a member.
