(1)Casual vacancies caused by death, resignation, removal or otherwise in the office of the members of the Committee shall be filled in the same manner as provided in Section 6.(2)The term of a member nominated or appointed, as the case may be, to fill a casual vacancy shall expire on the day on which the term of the member in whose vacancy the nomination or appointment has been made, would have expired.(3)Nothing done by the Committee shall be invalid by reason of there being a casual vacancy.
