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[Cites 0, Cited by 1] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(2) in The Orissa Water Supply and Sewerage Board Act, 1991

(2)Any vacancy in the office of the Chairman or of a Member due to death, resignation, removal or otherwise shall be filled up by the State Government, by appointment of a person thereto who shall hold office for the unexpired period of the term of the Member in whose place he is so appointed.