Section 7G in Madras Hindu Religious and Charitable Endowments Act, 1951
7G. [ Filling up of temporary vacancies. [Inserted by Act No. 31 of 2008.]
- When the office of a nominated or elected member of the Board becomes vacant due to death, resignation, removal or otherwise, a new member shall be nominated or elected, as the case may be, in his place, in accordance with the provisions contained in this Act and such member shall hold office so long as the member, in whose place he is nominated or elected, would have held office, had such vacancy not occurred.]
