- If any electoral body referred to in section 4 does not, in the case of a vacancy referred to in section 10, within three months and, in any other case, by such date as may be prescribed by rule made in that behalf under section 34(2) (a), elect a person to be a member of the Council, the [State Government] [Substituted by the A. O. 1950 for (Provincial Government) which had been Substituted by the A. O. 1937 for (L.G.).] shall nominate a member in his place, and a person so nominated shall be deemed to be a member as if he had been duly elected by such body.
