Section 8(3) in The Gujarat Maritime Board Act, 1981
(3)Any vacancy in the office of a member appointed under clause (a) of sub-section (4) of Section 3 shall be filled as early as possible after occurrence of such vacancy by appointment of a member under the said clause.[* * *] [Sub-section (4) deleted by Gujarat 1 of 1999, dated 9th March 1999]
