Section 7 in The Gujarat Secondary and Higher Secondary Education Act, 1972
7. Temporary vacancy of Chairman and Deputy Chairman.
- Where a temporary vacancy in the office of Chairman or Deputy Chairman occurs, by reason of leave or illness of the incumbent of that office or due to any other cause, the State Government may appoint another person to be the Chairman or as the case may be, the Deputy Chairman during the period of such vacancy on such salary, or as the case may be honorarium, allowances and other conditions of service as may be determined by the State Government.
