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State of Goa - Section

Section 24 in The Goa Medical Council Rules, 1995

24. Filling of casual vacancy.

- If there is a vacancy of member elected under clauses (d) and (e) of sub-section (3) of section 3 of the Act, the President shall, subject to the provision contained in the proviso to sub-section (1) of section 5 of the Act, take steps to fill it up as soon as possible by election in accordance with the rules as above.