In default of such nomination within the said fifteen days, the State Government shall appoint such person as it thinks fit to the vacancy. Procedure in case of rejection of nominee. If the nomination has been made within the said fifteen days, but the nominee is rejected, the person authorized to nominate shall, within fifteen days from the date of such rejection, nominate another person to the vacant post; and in default of such nomination, or if such nomination has been made but the nominee is again rejected, the State Government shall appoint such person as it thinks fit to the vacancy.
