Section 6(3) in Jharkhand Advocates' Welfare Fund Act, 2012
(3)A casual vacancy in the office of the Chairperson or a Member referred to in sub-section (1) who has resigned may be filled up within six months by the State Government and the Chairperson or a Member so nominated shall hold office only so long as the Chairperson or the Member in whose place he is nominated would have been entitled to hold office if the vacancy did not occur.
