Section 21 in The Postgraduate Institute of Medical Education and Research, Chandigarh, Regulations, 1967
21. Term of office of members of the Governing Body and filling of casual vacancies.
(1)The term of office of a member elected under clause (12) of regulation 11 shall come to an end as soon as he ceases to be member of the Institute.(2)A casual vacancy in the membership of the Governing Body shall be filled up in accordance with the provisions of these regulations.
