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State of Andhra Pradesh - Section

Section 8 in Andhra Pradesh Unorganized Workers' Social Security Rules, 2012

8. Manner of filling vacancies.

- When a vacancy occurs or is likely to occur on completion of the term of the member in the membership of the Board, the Member-Secretary shall submit a report to the State Government and on receipt of such report, the Government may, by notification, nominate a person to fill the vacancy:Provided, when a vacancy occurs or is likely to occur due to removal or resignation of a member, the Member-Secretary shall submit a report to the Government and on receipt of such report, the Government may, by notification, nominate a person to fill the vacancy and the person so nominated shall hold office for the remaining term of office of the member in whose place he is nominated.