Section 9 in Bihar State Higher Education Council Act, 2018
9. Filling-up of casual vacancy.
- If a casual vacancy occurs in the office of the Vice-chairman or of a nominated member, either by reason of his death, resignation, removal or otherwise, such vacancy shall be filled up, as soon as may be, by the Government and such Vice-Chairman or nominated member shall hold office only for the remainder of the term for which the person whose place he fills would have been the Vice- Chairman or, a nominated member, as the case may be.
