Section 20(14) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011
(14)In case of the resignation of the Chairperson or Vice-Chairperson or ineligibility as mentioned under sub rule (13), a new Chairperson or Vice-Chairperson shall be elected immediately after the meeting of General Body, within one month of the vacancy as mentioned under sub rule (5) to (9). In these cases the member Secretary shall ensure written information to all the members at least one week before of the fixed date.
