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Union of India - Section

Section 6 in The Delimitation Act, 2002

6. Casual vacancies.-

If the office of the Chairperson or of a member or of an associate member falls vacant owing to his death or resignation, it shall be filled as soon as may be practicable by the Central Government or the Speaker concerned under and in accordance with the provisions of section 3 or, as the case may be, of section 5.