Section 9 in The Orissa Contract Labour (Regulation and Abolition) Rules, 1975
9. Vacancy.
- When a vacancy occurs or is likely to occur in the membership of the Board, the Chairman shall submit a report to the State Government and on receipt of such report, the State Government shall take step to fill the vacancy, by making an appointment from amongst the category of persons to which the person vacating member-ship belonged and the person appointed shall hold office for the remainder of the term of the office of the member in whose place he is appointed.
