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Union of India - Section

Section 15 in The Haj Committee Act, 2002

15. Filling of a casual vacancy.-

(1)When the seat of a member becomes vacant by his removal, resignation, death or otherwise, a new member shall be nominated or elected, as the case may be, in his place and such member shall hold office so long as the m mber whose place he fills would have been entitled to hold office if such vacancy had not occurred.
(2)Any casual vacancy under sub- section (1) shall be filled up by the same category to which the former member belonged.