Section 6(2) in The Himachal Pradesh Advocates Welfare Fund Act, 1996
(2)A casual vacancy in the office of a member nominated under clause (d) or clause (e) of sub-section (3) of section 4 occurring on account of death, resignation and removal of a member under sub-section (2) of section 5 may be filled up, as soon as it may be convenient, by nomination of any person as a member thereto by the Government or the Bar Council, as the case may be, and a person so nominated to fill such vacancy shall hold office for the remainder of the term of office of the member in whose place he is nominated.
