- When a vacancy occurs in the Board owing to the death or resignation of a member or for any other reason, a new member shall be elected, [* * *] [The words "nominated" and "or nominated" omitted by Punjab Act No. 44 of 1953, Section 7.] or co-opted, as the case may be, in the manner in which the member whose seat is to be filled was elected or co-opted.] [See Punjab Act 25 of 1953, which provides for the filling of vacancies in the Shromani Gurdwara Parbandhak Committee constituted in exercise of powers conferred by Article 9(2) of the India (Adaptation of Existing Indian Laws) Order, 1947.]
