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Union of India - Section

Section 8 in The Haj Committee Rules, 1963

8. Filling of casual vacancies and term of office of such members.

(1)Any casual vacancy by resignation or otherwise which may arise, shall be filled up by the same category of member, to which the former member, belonged.
(2)A member filling a casual vacancy shall remain in office for the unexpired portion of the term of the member in whose place he is nominated or co-opted.