Section 15 in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
15. Filling of.
- Where a vacancy occurs by reason of death, resignation or removal of a casual member, 01 for any other reason, it shall be filled in by a person belonging to the Vacancies class to which the person ceasing to be member belonged, and the person so elected, nominated or appointed, shall be a member for the unexpired portion of the term of the member in whole vacancy he has become a member :Provided that a vacancy for a period not exceeding six months may not be filled, if so ordered by the Director:[Provided further that in respect of vacancies to be filled by nomination by the State Government, the first proviso shall be so construed as if for the words "the Director" the words "the State Government" were substituted.] [Substituted and be deemed always to have been added by section 8 of U.P. Act No. 10 of 1970.]
