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State of Odisha - Section

Section 19 in Orissa Education Act, 1969

19. Filling up casual vacancy.

- In the case of a casual vacancy in the office of any non-official member of the advisory Council or of the Board occurring otherwise than by efflux of time the vacancy shall be filled up by nomination and the person so nominated shall hold office for the residue of the term of office of the member in whose place he is nominated.