Section 6 in The Maharashtra Acupuncture System of Therapy Act, 2015
6. Casual vacancy of President.
(1)If the President dies or resigns his office or ceases to hold office, the Council shall elect another person from amongst themselves as a President and such President shall hold office for the unexpired period of the term of office of the former President.(2)Subject to the provisions of sub-section (1), in the event of the occurrence of any vacancy in the office of the President under sub-section (1), the Vice-President shall discharge the functions of the President until a new President is elected.(3)When the President is unable to discharge the duties of his office owing to absence, illness or any other cause, the Vice-President shall discharge the functions of the President until the date on which the President resumes his duties.
