Section 7 in The Punjab Nurses Registration Act, 1932
7. Casual vacancies, how to be filled.
(1)When the seat of an elected member becomes vacant under the provisions of section 5 or by his death, resignation or removal, a new member shall be elected in accordance with the provisions of this Act.(2)When the seat of an appointed member becomes vacant under the provisions of section 5 or by his death, resignation or removal, [ - ] [The words 'the Medical Council or' and 'as the case may be', omitted by Punjab Act 16 of 1953, Section 8.] the [State] [Substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950.] Government, [ - ] [The words 'the Medical Council or' and 'as the case may be', omitted by Punjab Act 16 of 1953, Section 8.] shall appoint another member in his place.
