Section 4(3) in The Haryana State Legal Service Authority Rules, 1995
(3)If any member nominated under sub-rules (1)(x) and (2) of rule 3 ceases to be a member of the State Authority for any reason, the vacancy shall be filled in, in the same manner as the original nomination and the person so nominated shall continue to be a member for the remaining term of the member in whose place he is nominated.
