Section 11 in The M.P. Griha Nirman Mandal Adhiniyam, 1972
11. Filling up casual vacancies.
- In the event of the death, resignation or disqualification of a member, a casual vacancy shall be deemed to have occurred in his office and such vacancy shall be filled in, as soon as may be, by the appointment, of a person thereto as member, who shall take office forthwith and shall hold such office for the unexpired term of his predecessor.
