Section 16 in The U.P. Homoeopathic Medicine Act, 1951
16. Nomination of members in default of election.
- If any electoral body referred to in Section 4 fails, by such date as may be prescribed, to elect the requisite number of members or to fill up any vacancy, the State Government shall fill up. such vacancy or vacancies by nomination of a person or persons qualified to be elected by the appropriate electoral body.
