(3)A casual vacancy in the office of a Member of the Council shall be filled by fresh election or by nomination by the Central Government, as the case may be, and the person elected or nominated to fill the vacancy shall hold office only for the remainder of the term for which the Member in whose place he was elected or nominated would have held that office:Provided that no election shall be held to fill a casual vacancy occurring within one year prior to the date of the expiration of the term of such Member.
