Section 5(2) in The Maharashtra State Council For Occupational Therapy And Physiotherapy Act, 2002
(2)Any causal vacancy, previous to the expiry of the term in the office of a member nominated under clauses (d), (e) and (f) of sub-section (3) of section 3 shall be reported forthwith by the Registrar to the State Government, and shall, as soon as possible thereafter, be filled by the State Government by nomination.
