Section 8(5) in The Jammu and Kashmir Legal Services Authorities Rules, 1998
(5)If any nominated member ceases to be member of the State Authority for any reason, the vacancy shall be filled up in the manner and from the source from which the same was originally filled under clause (B) of the rule 3 arid a person so nominated to fill a `casual' vacancy shall continue to he a member for remainder of his predecessor's term.
