Section 9A(2) in Tamil Nadu Medical Registration Act, 1914
(2)(a)Every member of the Executive Committee so elected shall hold office as such until the next annual election; and if any casual vacancy occurs before such election, the Executive Committee shall fill that vacancy by electing a member of the Council:Provided that if before the vacancy is so filled, a meeting of the Council has been called for, the vacancy shall be filled by the Council by electing one of its members.(b)A member of the Committee elected to fill a casual vacancy shall hold office as such only until the next annual election.
