Filling up of casual vacancy.- [(1)] [Renumbered & Substituted by Rajasthan Act 18 of 1966.] Casual vacancies in the office of the [Vice President] [Substituted by Rajasthan Act 18 of 1966.] or any member of the Board, other than the ex-officio member caused by death, resignation, removal or otherwise shall be filled up by the State Government by appointment of persons who are not disqualified under sub-section (2) of section 5.(2)[ A casual vacancy in the office of the President caused by death, resignation, minority, or otherwise shall be filled up by the State Government.] [Substituted by Rajasthan Act 18 of 1966.]
