Section 4(3) in United Provinces Nurses, Midwives, Assistant Midwives Auxiliary Nurse-Midwives and Health Visitors Registration Act, 1934
(3)If an ex-officio member refuses to act Or resigns or is deemed to have vacated his seat or is disqualified from membership the [State Government] [Substituted for U. P. Govt. Gazette by the A.O. 1937.] shall, notwithstanding the provisions of sub-section (1) of this section, nominate some other person to the Council in his place.
