Section 4(13) in Gujarat Primary Education Act, 1947
(13)Casual vacancies including that of a chairman or vice-chairman during the term of a school board shall be filled for the remaining period by election, appointment or nomination, as the case may be:[Provided that no election shall be held to fill up a vacancy of a members occurring within four months of the date on which the term of office of the members of the school board expires.] [This proviso was added by Bombay 8 of 1949, Section 2 (2).]
