Section 6 in The Himachal Pradesh Advocates Welfare Fund Act, 1996
6. Resignation by nominated members of Trustee Committee and filling up of casual vacancies.
(1)Any member nominated under clauses (d) and (e) of sub-section (3) of section 4 may resign his office by giving three months notice in writing to the Government or the Bar Council, as the case may be, and on such resignation being accepted by the Government or as the case may be, by the Bar Council, he shall be deemed to have vacated his office.(2)A casual vacancy in the office of a member nominated under clause (d) or clause (e) of sub-section (3) of section 4 occurring on account of death, resignation and removal of a member under sub-section (2) of section 5 may be filled up, as soon as it may be convenient, by nomination of any person as a member thereto by the Government or the Bar Council, as the case may be, and a person so nominated to fill such vacancy shall hold office for the remainder of the term of office of the member in whose place he is nominated.
