Section 11 in The Orissa Veterinary Practitioners Rules, 1976
11. Procedure to fill up the casual vacancy.
(1)In the case of a casual vacancy from among the members, appointed under Clause (e), of Section 4, the Registrar shall report the vacancy to the President forthwith and the President shall intimate the same to the State Government for filling the casual vacancy.(2)When there is a casual vacancy from amongst the members elected, under Clause (c) of Section 4, the Registrar shall forthwith report the vacancy to the President and shall upon orders of the President request the Orissa University of Agriculture and Technology dealing with Veterinary Science to elect a member within two months from the date on which the vacancy occurs. The said University shall intimate to the President the name of the person elected with his qualification, registration number and address.(3)When there is casual vacancy from among the member elected under Clause (d) of Section 4, an election shall be held in accordance with the procedure laid down in Part III of these rules except that the period of publication of draft electoral roll as provided in the Sub-rule (3) of Rule 4 shall be ordinarily fifteen days and that the programme of time for the several stages of the operation shall be so arranged that the election may be completed within two months from the date of which the vacancy occurs.(4)The name of any member elected in a casual vacancy shall be forwarded to the State Government for publication in the "official Gazette".
