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Union of India - Section

Section 7 in The Central Advisory Committee For Lighthouses (Procedural) Rules, 1976

7. Casual vacancies.

- A casual vacancy in the office of member shall be filled by nomination or appointment, as the case may be, and a member so nominated or appointed to fill the vacancy shall hold office for so long only as the member,whose place he fills would have continued to hold office if vacancy had not occurred.