Section 20 in Karnataka Ayurvedic and Unani Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions Rules, 1964
20. Casual vacancies.
(1)When any vacancy occurs in the office of the members of the Board elected from any of the constituencies referred to in clause (b) of sub-section (3) of section 3, it shall be filled by election of members from among practitioners whose names are entered in each part of the Register maintained under sub-section (2) of section 15.(2)The provisions of rules 3 to 19 shall mutatis mutandis apply to an election to fill up a casual vacancy under sub-rule (1).
