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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(3) in Karnataka Nursing and Paramedical Sciences Education (Regulation) Authority Act, 2012

(3)A causal vacancy in the office of a non-official member shall be filled by the State Government by nominating another person and the person so nominated shall hold office for the un-expired portion of the term of the office of his predecessor.