Section 6 in The Bombay Labour Welfare Fund Act, 1953
6. Resignation of office by member and filling up of casual vacancies.
(1)A member may resign his office by giving notice thereof in writing to the State Government, and on such resignation being accepted, shall be deemed to have svacated his office.(2)A causal vacancy in the office of a member shall be filled up, as soon as covenantally may be, by the authority concerned [***] [The words 'and member so nominated shall hold office for the unexpired portion of the term of the office of his predecessor' deleted by Gujarat 1 of 1999, dated 9th March, 1999.].(3)No act or proceedings of the Board shall be questioned on the ground merely of the existence of any Vacancy in, or any defect in constitution of the Board.
