Section 20 in The Maharashtra Cotton Ginning and Pressing Factories Rules, 1964
20. Casual vacancies how to be filled.
- Casual vacancies of non-official members shall be filled in, as soon as practicable, in the manner provided for appointment of such members. And person appointed to fill a casual vacancy shall hold office so long only as the member in whose place he is appointed would have held it, if the vacancy had not occurred.
