Section 7 in The Gujarat Scheduled Castes Development Corporation Act, 1985
7. Filling up casual vacancies.
- On the occurrence of any vacancy in the office of a director due to death, resignation or any other reason, the same shall be filled up by the State Government in the manner provided in section 5 [* * * * *] [The words 'and a person nominated as director to fill such vacancy shall hold office for the unexpired portion of the term of his predecessor' were and were deemed always to have been deleted, by Gujarat 1 of 1999, Section 3, Schedule Sr. No. 16 (2).].
