Section 16 in Life Insurance Corporation General Rules, 1956
16. Casual vacancies in Employees and Agents Relations Committee. - (1) If any casual vacancy occurs in the office of a member of an Employees and Agents Relations Committee by death or resignation of such member or otherwise, the [Chief Executive] shall as soon as may be after the occurrence of the vacancy take immediate steps to fill the vacancy.
(2)Every member appointed to fill a casual vacancy of such Committee shall continue in office for the unexpired term of his predecessor.
