Section 9 in The U.P. Homoeopathic Medicine Act, 1951
9. Filling of casual vacancies in the office of a member or Chairman.
- (i) If a member or Chairman of the Board dies or resigns or from any cause whatsoever ceases to be a member or Chairman, as the case may be, the vacancy so created shall be filled by a [fresh appointment] [Substituted by U. P. Act, IV of 1956, Section 2.] or nomination, as the case may be, within such period as may be prescribed, for the residuary term.(ii)The term of office of a member or Chairman [appointed] [Substituted by U. P. Act, IV of 1956, Section 2.] or nominated to fill up the vacancy mentioned in sub-section (i) shall be the remainder of term of office of the member or Chairman in whose place he has been so [appointed] [Substituted by U. P. Act, IV of 1956, Section 2.] or nominated :Provided that in the case of an [appointed] [Substituted by U. P. Act, IV of 1956, Section 2.] or nominated member, if the vacancy is for a period of six months or less, the Board or the State Government respectively may direct that the vacancy be left unfilled for the residuary term.
