Section 5(1) in The Gujarat Medical Council Act, 1967
(1)Any casual vacancy, previous to the expiry of the term, in the office of the President or the Vice-President or a member elected under clause (b) or (c) of sub-section (3) of section 3, caused by reason of death, resignation, disqualification or disability or any other reason, shall be filled by election:Provided that, any such vacancy in the office of an elected member occurring within six months prior too the date on which the term of office of all the members expires, shall not be filled.
