(1)If any casual vacancy occurs in any of the categories specified in clause (b) of sub-section (1) of Section 14 of the Act, by virtue of resignation or death or otherwise of a member, a new member shall be elected in his place, in accordance with the provisions of these rules.(2)On receipt of the result of the election from the Returning Officer, the Government shall issue notification in the Official Gazette under sub-section (9) of Section 14 of the Act, appointing such person as member of the Board.
