Section 14(2) in The Rajasthan Indian Medicine Act, 1953
(2)The term of office of a member or Chairman, elected or nominated to fill up the vacancy mentioned in sub-section 91), shall be the remainder of the term of office of the member or Chairman in whose place he has been so elected or nominated:Provided that, in the case of an elected member, if the vacancy is for a period of six months, or less, the State Government may direct that the vacancy be left unfilled until the next general election.
