Section 14(8) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(8)In the even of the death, resignation or removal of member before the expiry of his term of office, a casual vacancy shall be deemed to have occurred in such office and such vacancy shall be filled as soon as may be by the election or nomination, as the case may be of a person thereof as member, who shall take office forthwith and shall hold such office for, the unexpired term of his predecessor:Provided that no casual vacancy shall be filled which occurs within a period of four months preceding the date on which his term expires.
