Section 8 in THE RAJASTHAN MADARSA BOARD ACT, 2020
8. Filling of Vacancies.- (1) In the event of any vacancy in the office of the
Chairperson or a nominated member by reason of death, resignation or otherwise, suchvacancy shall be filled by the State Government by fresh appointment or, as the case may be,nomination.(2)Where the office of the Chairperson becomes vacant by reason of leave,suspension or otherwise, the State Government may, by order, authorize a member toexercise the powers and perform duties of Chairperson till the new Chairperson assumes hisduties.
