Section 6 in The Khadi And Village Industries Commission Rules, 1957
6. Casual Vacancies.
(1)When a member dies or resigns or is removed from office, the Government may, by notification in the Official Gazette, appoint a person to fill the vacancy.(2)A member appointed to fill a casual vacancy shall hold office so long as the member whose place her fills would have been entitled to hold office if the vacancy had not occurred.
