Section 9(3) in The West Bengal Mining Settlements (Health And Welfare) Act, 1964
(3)Casual vacancies in the office of the Chairman, the Vice-Chairman or any appointed or elected member of the Board may be filled up by appointment of election, as the case may be, in the same manner in which the persons, in whose seats such casual vacancies occur, were appointed or elected and any person appointed or elected to fill any such casual vacancy shall hold office for the remainder of the term of office of the person in whose place he is so appointed or elected.
