Section 13 in The United Provinces Indian Medicine Act, 1939
13. Filling of casual vacancies in the office of a member or [President] [Substituted for the word 'Chairman' by U. P. Act No. 7 of 1956.].
(1)If a member or [President] [Substituted for the word 'Chairman' by U. P. Act No. 7 of 1956.] of the Board dies or resigns or from any cause whatsoever ceases to be a member or [President] [Substituted for the word 'Chairman' by U. P. Act No. 7 of 1956.], as the case may be, the vacancy so created shall be filled by a fresh election or nomination as the case may be within such period as may be prescribed.(2)The term of office of a member or [President] [Substituted for the word 'Chairman' by U. P. Act No. 7 of 1956.] elected or nominated to fill up the vacancy mentioned in sub-section (1) shall be the remainder of term of office of the member or [President] [Substituted for the word 'Chairman' by U. P. Act No. 7 of 1956.] in whose place he has been so elected or appointed :Provided that in the case of an elected member, if the vacancy is for a period of six months or less, the Board may direct that the vacancy be left unfilled until the next general election.
