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State of Telangana - Section

Section 33 in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998

33. Filling up of casual vacancy in the office of Chairman or Co-Chairman.

- During the casual vacancy in the office of Chairman or the Co-Chairman, it shall be filled by nomination of another person, who shall hold office for the residual period of the term at his predecessor.