Section 8(2) in The U.P. Antarim Zila Parishad Act, 1958
(2)Any casual vacany in the District Planning Committee arising by reason or death or resignation of a member or otherwise and existing at the time of the constitution of the Antarim Zila Parishad under section 4 shall be deemed to be a casual vacancy in the membership of the Antarim Zila Parishad for the purposes of sub-section (1).
