Section 14(2) in The Khadi and Village Industries Commission Rules, 2006
(2)When any member of the Zonal Committee, as specified in clause (f) of sub-section (1) of section 12A of the Act, dies or resigns or is removed from the office, the Government may, by notification in the Official Gazette, appoint a person to fill the vacancy and a member appointed to fill such a casual vacancy shall hold office so long as the member whose place he tills would have been entitled to hold office if the vacancy had not occurred.
