Section 5 in Andhra Pradesh Public Libraries Act, 1960
5. [ Filling up of casual vacancies of certain members of the committee. [Substituted by Andhra Pradesh Act No.7 of 1969.]
- Any vacancy occurring in the office of a nominated or elected member of the committee before the expiration of his term shall be filled by nomination or election as the case may be, of another person in the manner provided in section 3 and the person so nominated or elected shall hold office for the residue of the term of his predecessor.]
