Section 13(1) in The United Provinces Indian Medicine Act, 1939
(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.
