Section 5(1) in The Maharashtra State Council For Occupational Therapy And Physiotherapy Act, 2002
(1)Any casual vacancy, before the expiry of the term of the office of the President or the Vice-Presidents or of a member elected under clauses (b) and (c) of sub-section (3) of section 3, caused by reason of death, resignation, disqualification or disability or any other reason, shall be filled by election:Provided that, any such vacancy in the office of an elected member occurring within six months prior to the date on which the term of office of all the members expires, shall not be filled.
