Section 9 in The Maharashtra State Board of Technical Education Act, 1997
9. Casual vacancies.
- All casual vacancies in office of the members of the Board [the Governing Council] [These words were inserted by Maharashtra 1 of 2003, Section 8, (w.e.f. 27.11.2002).] or any Committee constituted by the Board shall be filled as soon as may be, by nomination or appointment, as the case may be; and the person nominated or appointed in a vacancy shall hold office so long only, as the member in whose place he is nominated or appointed would have held it, if the vacancy had not occurred.
