Section 9 in Punjab State Aid to Industries Act, 1935
9. Casual vacancies.
- When the place of any appointed or elected member of a Board becomes vacant by his removal, resignation or death, a new member shall be appointed or elected in the manner provided in section 3 :Provided that if the place of any member elected by the Punjab Legislative [Assembly] [Substituted for the word 'Council' by the Government of India (Adaptation of Indian Laws) Order, 1937.] becomes vacant the [State] [Substituted for the word 'Provincial' by Government of India (Adaptation of Indian Laws) Order, 1937.] Government may nominate another [* * *] [ The word 'Non-official' was omitted by the Government of India (Adaptation of Indian Laws) Order, 1937.] member of the Punjab Legislative [Assembly] [Substituted for the word 'Provincial' by Government of India (Adaptation of Indian Laws) Order, 1937] in his place :Provided further, that any person so appointed, elected or nominated under this section shall be subject to retirement at the same time as if he had become a member of the Board on the day on which the member of the Board in whose place he is appointed, elected or nominated was last appointed, elected or nominated a member of the Board :Provided further, that no act of the Board or of its officers shall be deemed to be invalid by reason only that the number of members of the Board at the time of the performance of such act was less than the number provided by section 3.
