Section 6 in The Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings (Orissa) Rules, 2001
6. Manner of Filling Vacancy.
(1)State Government may nominate the name of the Bank and Financial Institution as required under Clause (ii) of sub-section (i) or Section 7-B and the name of State Industry Association as required under Clause (iii) of sub-section (i) of Section 7-B to be the member of the Council.(2)State Government may nominate the name of person having special knowledge in the field of Industry, Finance, Law, Trade and Commerce as required under Clause (iv) of sub-section (i) of Section 7-B to be the member of the Council.(3)After the nomination of the names under sub-section (i) the Bank/ Financial Institution/State Industry Association, may select/elect as the case may be, the person to represent the Bank/Institution Association in the Council.(4)If any member of the Council failed to discharge his duty due to death, resignation, transfer or otherwise, another member may be selected/ elected/nominated from that category who shall discharge his function for the un-expired term of the Council.
