Section 16 in The Rajasthan Homoeopathic Medicine Act, 1969
16. Nomination of members in default of election.
- If any electoral body referred to in section 4 fails, by such date as may be prescribed to elect the requisite number of member or members or to fill-up any vacancy, the State Government shall on the recommendation of the Board fill up such vacancy or vacancies by nomination of a person or persons qualified to be elected by the appropriate electoral body.
