Section 3(6) in Uttarakhand Medical Council Act, 2002
(6)If at any election, the electors fail to elect the requisite number of members, or the president or the Vice president, the Government shall nominate members from amongst persons qualified to be elected as members of the respective category, as it deems fit, to fill in the vacancy or vacancies; and the persons so nominated shall be deemed to have been elected for such time the vacancies are filled in on regular basis under this section.
