Section 4 in Karnataka Nurses, Midwives and Health Visitors Act, 1961
4. Appointment of members in default of election.
- If any of the electorates or bodies referred to in section 3 does not, by such date as may be prescribed, elect a person to be a member of the Council, the State Government shall, by notification appoint to the vacancy a person qualified for election thereto; and the person so appointed shall be deemed to be a member of the Council as if he had been duly elected by the said electorate or body.
