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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(2) in The Haryana Clinical Establishments (Registration and Regulation) Rules, 2018

(2)When a casual vacancy occurs by reason of death, resignation or otherwise of a member, a report shall be made forthwith by the Chairman to the State Government which shall take steps to have the vacancies filled by nomination or election, as the case may be.