Section 9 in The Assam Higher Secondary Education Act, 1984
9. Resignation of member and casual vacancy etc.
(1)The Chairman may resign his seat by giving notice thereto in writing to the Government and he shall be deemed to have vacated his seat from the date of acceptance of his resignation by the Government.(2)A member of the Council, other than an Ex-Officio member may resign his seat by giving notice thereof in writing to the Chairman, and such member shall be deemed to have vacated his seat from the date of acceptance of his resignation by the Chairman.(3)The Government may, by notification, remove any nominated or co-opted member who remains absent from three consecutive meetings of the Council without the leave of the Council.(4)In the event of a casual vacancy occurred by resignation, removal, death or disqualification of a member, such vacancy shall be filled by nomination or co-option, as the case may be, in the manner provided in Section 5.(5)Any person nominated or co-opted to fill a causal vacancy shall hold office for the unexpired portion of the term of office of the member in whose place he is nominated or co-opted.
