Section 3A(12) in U.P. Consolidation of Holdings Rules, 1954
(12)(a)Vacancies among members of a Consolidation Committee shall be filled in -(i)by election by the Land Management Committee or Committees, as the case may be, in the manner laid down in sub-rule (6) in case the outgoing member was an elected member;(ii)by nomination by the Settlement Officer Consolidation or the Collector, as the case may be in case the outgoing member was a nominated member.(b)A vacancy in the office of the Chairman of Consolidation Committee shall be filled in the manner laid down in sub-rule (5) or sub-rule (9), as the case may be.]
