(a)dies; or(b)is absent from the meetings of the Board for more than three consecutive meetings of the Board; or(c)leaves the State of Gujarat with the intention of being absent therefrom for more than three consecutive months; or(d)resigns; or(e)refuses to act or becomes incapable of acting; his office shall thereupon become vacant.(2)Any vacancy in the office of a member other than an ex-officio member occurring otherwise than by reason of the completion of the member's term of office shall be filled up as soon as it conveniently may be by nomination under section 3; and the person nominated to a casual vacancy shall hold office so long as the member in whose place he is nominated would have held it had the vacancy not occurred.(3)No act done by the Board shall be questioned on the ground merely of the existence of any vacancy in, or any defect in the constitution of, the Board.
