Section 6(2) in The Maharashtra Advocates Welfare Fund Act, 1981
(2)A casual vacancy in the office of a member nominated under clause (c) or clause (d) of sub-section (3) of section 4 occurring on account of death, resignation, termination or removal of a member may be filled up, as soon as conveniently may be, by nomination of a person thereto by the State Government or, the Bar Council, as the case may be, and a person so nominated shall hold office so long as the member in whose place he is nominated would have held it, if the vacancy had not occurred.
