Section 5 in Bombay Khadi and Village Industries Act, 1960
5. Vacancy to be filled as early as practicable :-
[When a member of a Board resigns as provided in section 4 or is removed by a notification issued under section 4-B or dies, he shall cease to be a member of the Board from the date of acceptance of resignation or the date of the notification issued under section 4-B or, as the case may be. the date of death and the vacancy occurring on such ceaser shall be filled by the State Government as early as may be practicable: Provided that during any such vacancy the continuing members may act as if no vacancy had occurred)-1. Subs, by Gujarat 15 of 1990 w.e.f. [3-8-1990].
