Section 8(2) in The West Bengal Maritime Board Act, 2000
(2)A vacancy in the office of a member, other than that of an ex officio member referred to in sub-section (5), or of a member appointed under clause (a) of sub-section (4) of section 3 shall be filled as early as possible after the occurrence of such vacancy in the manner provided in sub-section (4) of section 3:Provided that where any vacancy occurs in the office of any such member within three months preceding the date on which the term of the office of such member expires under section 5, such vacancy shall not be filled.
