Section 7 in Arunachal Pradesh Nursing Council Act, 2011
7. Filling up of casual vacancies.
- If the President or the Vice-President or any member dies or resigns his or her membership or ceased to be a member as provided in section 8, the vacancies shall be filled by fresh nomination in the case of member as provided by section 4 or by holding election in the case of the President or the Vice-President as provided in sub-section (1) of section 5, as the case may be Provided that any person nominated or selected to fill a casual vacancy shall hold office only so long as the member in whose place the nomination or election is made would have held office.
