Section 7 in Maharashtra Homoeopathic Practitioners' Act, 1960
7. Casual vacancies.
- [(1) Any casual vacancy, prior to the expiry of the term, in the office of the President or Vice-President due to death, resignation, removal, disability or disqualification of the President or Vice-President or any other reason shall be filled by election.] [Sub-section (1) was substituted by Maharashtra 16 of 1988, Section 9(a).](2)Any such vacancy in the office of a member of the [Council] [This word was substituted for the word 'Board' by Maharashtra 16 of 1988, Section 9(b).] nominated by the State Government shall be filled by nomination.(3)[ Any such vacancy in the office of the member of the Council elected by the registered practitioners, or the Principals or heads, or the teachers, of the recognized institutions, shall be filled by the State Government by nomination of a person from a panel of three registered practitioners, or the Principals or heads, or the teachers, as the case may be, by a resolution of the Council recommended by a resolution passed by a majority of all the then members of the Council:Provided that, if the Council fails to pass such a resolution within a period of thirty days from the date of occurrence of the vacancy, the State Government may appoint any registered practitioner, or Principal or head, or teacher, as the case may be, to fill the vacancy and the practitioner, or the Principal or head or the, teacher so appointed shall, for purposes of this sub-section be deemed to have been duly nominated.] [Sub-section (3) was substituted by Maharashtra 16 of 1988, Section 9(c).](4)Any person nominated or elected to fill a casual vacancy under this section shall, notwithstanding anything contained in section 5, hold office only so long as the person in whose place he is nominated or elected would have held office, if the vacancy had not occurred.
