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State of Bihar - Section

Section 9 in The Bihar Child Labour (Prohibition and Regulation) Rules, 1995

9. Filling up of casual vacancies.

- In case a member resigns his office under rule 6 or ceases to be a member under rule 8 the casual vacancy thus caused shall be filled up by the State Government and the member so appointed shall hold office for the unexpired portion of the term of his predecessor.