Section 5(2) in The Maharashtra Acupuncture System of Therapy Act, 2015
(2)Any casual vacancy, previous to the expiry of the term in the office of a Member nominated under clauses (b), (c), (d) and (e) of sub-section (3) of section 3 shall be reported forthwith by the Registrar to the State Government or the Maharashtra University of Health Sciences, as the case may be, and shall, as soon as possible thereafter, be filled by the State Government or the Maharashtra University of Health Sciences, as the case may be, by nomination.
