Section 9 in The Bihar Intermediate Education Council Act, 1992
9. Casual vacancies in the membership of the Council.
- Any casual vacancy in the membership of the Council by reason of death, resignation or otherwise shall be filled by the member of the same category or Body due to whose death, resignation or otherwise the vacancy has occurred and the person so nominated shall be a member for the unexpired portion of the term:Provided that the Council shall be deemed to be constituted even with the existence of a vacancy or vacancies among its members for any reason.
