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State of Karnataka - Section

Section 29 in Karnataka Ayurvedic and Unani Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions Rules, 1964

29. Casual vacancies.

- When any vacancy occurs in the Office of the elected President, it shall be filled up by election by the members of the Board and the provisions of rules 21 to 28 and all other rules and forms applicable to the election of the President in this Part shall mutatis mutandis apply to an election to fill up a casual vacancy in the Office of the elected President.