Section 4(3) in Telangana Intermediate Education Act, 1971
(3)The vacancies arising by efflux of time and all casual vacancies among the nominated or co-opted members of the Board may be filled at any time, but not beyond a period of three months from the date of occurrence of the vacancy, in the manner specified in section 3:Provided that a person nominated or co-opted in a casual vacancy shall be a member only for the residue of the term for which the person in whose place he is nominated or co-opted would have been a member of the Board.
