Section 7(2) in The U.P. Forests Corporation Act, 1974
(2)A casual vacancy created by the resignation of the Chairman or any nonofficial member under sub-section (2) of Section 6 or for any other reason shall be filled by fresh appointment and the Chairman or non-official members so appointed shall hold office for the remainder of the term of the Chairman or, as the case may be, of the non-official members in whose place he is so appointed.
