41. Filling of casual vacancies of Chairman and Vice-Chairman.
- If any Chairman or Vice-Chairman of a Board be unable to complete his full term of office or avail himself of leave granted under section 40, the vacancy caused by his resignation, removal, death or absence on leave shall subject to the provisions of sections 33 and 36 be filled by appointment or election, as the case may be and the person so appointed or elected shall fill such vacancy for the unexpired portion of the term for which such Chairman or Vice-Chairman would otherwise have continued in office or during his absence on leave, as the case may be.
