Section 9 in The Rajasthan Homoeopathic Medicine Act, 1969
9. Filling of casual vacancies.
(1)If a member, Vice-Chairman or Chairman of the Board dies or resigns or from any cause whatsoever ceases to be such member, Vice-Chairman or Chairman, as the case may be, or, in accordance with the provision of this Act, vacates his office or is removed therefrom, the vacancy so caused shall be filled by fresh election or nomination, as the case may be, within such period as may be prescribed:Provided that, if the vacancy is for a period of six months or less, the Board or the State Government may direct that the vacancy be left unfilled.(2)The term of office of a member, Vice-Chairman or Chairman elected or nominated to fill up the vacancy mentioned in sub- section (1) shall be the remainder of the term of office of the member, Vice-Chairman or Chairman in whose place he has been so elected or nominated.
