Section 16 in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018
16. Nomination of members in default of election.-If the electoral body
referred to in section 4 fails, by such date as may be prescribed to elect a member or tofill-up the vacancy, the State Government shall, on the recommendation of the Board, fillup such vacancy by nomination of a person qualified to be elected by such electoralbody.
