.-(1) The Chairman shall inform the Central Government as soon as a vacancy occurs in the membership of the [Committee] [ Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).] by the resignation or death of a member.(2)In case such a vacancy occurs by the death of the Chairman, information shall be furnished to the Central Government by the Chief Inspector or the Inspector [appointed] [ Substituted by G.S.R. 1886, dated 14.12.1965.] to the [Committee] [ Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).] by the Central Government as the case may be.
