Section 10 in The Orissa Ayurvedic Medicine Act, 1960
10. Casual vacancies.
- If the President or the Chairman or any member of the Council or the Faculty is unable by reason of his death, resignation, removal or otherwise, to complete his full term of office, the vacancy so caused shall be filled by nomination or election, as the case may be, by another person within the prescribed period and the person so nominated or elected, shall till such vacancy for the unexpired portion of the term, for which the member in whose place such person is nominated or elected would otherwise have continued in office :Provided that, in the case of a member who is to be elected, if the vacancy is for a period of six months, or less, the Council may direct that the vacancy may remain unfilled till the next general election.
