Section 11 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018
11. Filling of casual vacancies.
- Any casual vacancy in the composition of the Authority shall be filled by nomination or appointment by the Government within two months from the date of such vacancy, or as soon as possible, thereafter. Any person so appointed to fill a vacancy shall hold office for the remainder of the term of the member in whose place he is appointed or nominated.
