Section 7 in The West Bengal Advocates Welfare Fund Act, 1991.
7. Filling up of casual vacancy. -
Any casual vacancy occurring in the office of a member of the Trust Committee elected under clause (h), or nominated under clause (i), of sub-section (2) of section 4, whether by reason of his death, removal, resignation or otherwise, may be filled up as soon as possible by election or nomination, as the case may be, in accordance with the provisions of this Act, and the person so elected or nominated shall hold office for the remainder of the term of office of the person in whose place he is so elected or nominated.
