Section 8(2) in The Clinical Establishments (Central Government) Rules, 2012
(2)Filling up of casual vacancy. - If a casual-vacancy occurs whether by reason of death, resignation or inability to discharge functions owing to illness or any other incapacity of a nominated member, such vacancy shall be filled by the District collector District Magistrate by making a fresh appointment and the member so appointed shall hold office only for the remaining tenure of the person in whose place he is so appointed.
