(b)On the occurrence of a casual vacancy in the office of a nominated member under Section 9, sub-section (1) or on the resignation or death of such a member- or under the operation of rule 30, the Registrar shall at once draw the attention of the President to the vacancy, and the later shall forthwith report it to the State Government, who shall take steps to have it filled within one month by a fresh nomination under Section 10.
