Section 8 in Tamil Nadu Uniform System of School Education Act, 2010
8. Filling up of casual vacancy.
- If a casual vacancy occurs in the office of a nominated member, either by reason of his death, resignation, removal or otherwise, such vacancy shall be filled up, as soon as may be, by the Government and the nominated member shall hold office only for the remainder of the term for which the person whose place he fills would have been a nominated member.
