Section 9 in Tamil Nadu State Council for Higher Education Act, 1992
9. Filling up of casual vacancy.
- If a casual vacancy occurs in the office of the Vice-Chairman or of a nominated or co-opted 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 or by the Council, as the case may be, and such Vice-Chairman or nominated or co-opted 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 or co-opted member, as the case may be.
