Section 19 in U.P. Clinical Establishments (Registration and Regulation) Rules, 2016
19. Resignation and filling of casual vacancies.
- If a casual-vacancy occurs in the office of any other member, whether by reason of death, resignation or inability to discharge, functions owing to illness or any other incapacity, such vacancy shall be filled by the District Collector by making a fresh appointment and the member so appointed shall hold office for the remaining term of office of the person in whose place he/she is no appointed.
