Section 8(2) in The Gujarat Maritime Board Act, 1981
(2)Any vacancy in the office of a member of the Board other than that of the ex-officio member or of a member appointed under clause (a) of sub-section (4) of Section 3 shall be filled as early as possible after the occurrence of such vacancy, by appointment of a member under the relevant clause:[***] [Proviso deleted by Gujarat 1 of 1999, dated 9th March 1999]
