Section 11 in The Cost And Works Accountants Act, 1959
11. Nomination in default of election.—
If the members of the Institute fail to elect any member under clause(a) of sub-section (2) of section 9 from any of the regional constituencies that may be specified under that clause, the Central Government may nominate any duly qualified person from such constituency to fill the vacancy, and any person so nominated shall be deemed to be a duly elected member of the Council.
