Section 7 in The Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001
7. Vacancies.
(1)Any vacancy caused in the District Expert Committee, as the case may be, the Kadavu Committee shall be filled up as early as possible by nomination by the Government, as the case may be, by the concerned District Collector.(2)Any person so nominated to fill up a casual vacancy shall hold office only so long as the member in whose vacancy he is nominated would have been entitled to hold office, if the vacancy had not occurred.
