Section 5 in United Provinces Nurses, Midwives, Assistant Midwives Auxiliary Nurse-Midwives and Health Visitors Registration Act, 1934
5. Nomination of members in default of election.
- If any electoral body referred to in section 4 does not, in the case of a casual vacancy referred to in section 9 within three months and in any other case by such date as may be prescribed, elect a qualified person to be a member of the Council, the [State Government] [Substituted by the A. O. 1950 for Provincial Government.] shall nominate a member, and the person so nominated shall be deemed to be a member of the Council as if duly elected by such body.
