Section 10 in The Bihar State Housing Board Act, 1982
10. Filling of casual vacancies in certain case.
- If any member other than the ex-officio member is permitted by the Board to absent himself from its meeting for a period exceeding six months, or if any such member dies, resigns his office, or is removed from office under Section 9, the vacancy shall be filled within two months by a fresh appointment and any person appointed to fill such vacancy shall enter upon office forthwith but shall hold office only so long as the vacancy lasts in case of absence, and for, the unexpired portion of the term of office in other cases:Provided that the person so appointed is eligible for being appointed as a member to the provisions of Section 4 of the Act and is not disqualified under Section 5.
