(1)[xxx] [Omitted by the Tamil Nadu Maritime Board (Amendment) Act, 1997 (Tamil Nadu Act 15 of 1997).](2)Any casual vacancy in the office of a member of the Board shall be filled, as early as possible, after the occurrence of such vacancy:Provided that where any casual vacancy occurs in the office or any such member within three months preceding the date on which the term of the office of such member expires under section 5, it shall not be filled.(3)A member appointed under sub-section (2) shall hold office so long only as the member in whose place he has been appointed would have held office if the vacancy had not occurred.
