Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 36] [Entire Act] State of Haryana - Subsection Section 36(6) in Haryana Children Rules, 1974 (6)Any casual vacancy among the members may be filled by appointment of another member who shall hold office so long as the person in whose place he is nominated would have held it if the vacancy had not occurred.
