Section 6(2) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
(2)If any vacancy arises in the office of the Chairman or of any other Director by death, removal, resignation, or otherwise, the State Government shall, in the case of a Director appointed under clause (a) of subsection (1) of section 5, make a fresh appointment, and the General Council shall, in the case of a Director elected under clause (b) of the said subsection, make a fresh election, to fill the vacancy and the Chairman or the Director so appointed or the Director so elected shall hold office for the unexpired portion of the term of his predecessor-in-office.
