Section 18 in The Bihar and Orissa Local Self-Government Act, 1885
18. Casual vacancies.
- If a member of a District Board or Local Board; [* * *] [The words 'whether elected or appointed' repealed by Section 10, Bihar Act 40 of 1950.] [whether elected or co-opted] [Inserted by Bihar Act 38 of 1954.] ceases to be a member thereof by reason of his death, resignation, removal or otherwise, the vacancy so caused shall be filled by the election [* * *] [The words 'or appointment as the case may be 'repealed by Section 10 of Bihar Act 40 of 1950.] [or co-option as the case may be] [Inserted by Bihar Act 38 of 1954.] of another member.Chairman and Vice-Chairman
