Section 8 in The Bihar Khadi and Village Industries Act, 1956
8. Filling of casual vacancies.
- If the President or any other member of the Board is unable, by reason of his death, resignation, removal or otherwise, to complete his full term of office, the vacancy so caused shall be filled by the appointment of another person and such person shall fill such vacancy for the unexpired portion of the term for which the President or the member, as the case may be, in whose place such person is appointed would otherwise have continued in office.
