Section 13 in The Maharashtra State Council of Examinations Act, 1998
13. Casual vacancies.
- All casual vacancies in the office of the members or any Committee of the Councils shall be filled in, as soon as may be, by nomination or appointment, as the case may be; and the person nominated or appointed in a casual vacancy shall hold office so long only as member in whose place he is nominated or appointed would have held, if the vacancy had not occurred.
