Section 10 in Bihar Hindu Religious Trusts Act, 1950
10. Filling of casual vacancies.
- If any member is unable by reason of his death, resignation, removal or otherwise to complete his full term of office the vacancy so caused shall be filled by the appointment or election [xxx] [Words 'as the case may be', 'or elected' and 'or elected' omitted vide Section 5 of by Amendment Act 1 of 2007.] another person and the person so appointed [xxx] [Words 'as the case may be', 'or elected' and 'or elected' omitted vide Section 5 of by Amendment Act 1 of 2007.] shall fill such vacancy for the unexpired portion of the term for which the member in whose place such person is appointed [xxx] [Words 'as the case may be', 'or elected' and 'or elected' omitted vide Section 5 of by Amendment Act 1 of 2007.] would otherwise have continued in office.
