Section 11(2) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971
(2)nominated member, occurring within six months before the date of the expiry of the term of office of the members under sub-section (1) of section 8-(a)in a case falling under clause (1), shall not, without the previous sanction of the Government, be filled; or(b)in a case falling under clause (2), may, if the Government deem fit, be kept unfilled.
