Section 10(5) in Travancore-Cochin Hindu Religious Institutions Act, 1950
(5)When the office of a nominated or elected member of the Board becomes vacant, a new member shall be nominate or elected, as the case may be, in his place in accordance with the provisions contained in Part I of this Act and such member shall hold office so long as the member in whose place he is nominated or elected would have held office had such vacancy no occurred.
