Section 10 in The Orissa Panchayati Raj Finance Commission (Miscellaneous Provisions) Act, 1993
10. Filling up casual vacancies.
- Any casual vacancy in the office of the Chairman or of a member due to death, resignation, removal or otherwise shall be filled up by the Governor by fresh appointment in accordance with this Act of a person thereto who shall hold office for the unexpired period of the term of the Chairman or the member in whose place he is so appointed.
