Section 7(3) in The Gujarat Tribal Development Corporation Act, 1972
(3)On the occurrence of any vacancy in the office of a director due to death, resignation or otherwise, the same shall be filled up by the State Government in the manner provided in sub-section (1) [***] [Words 'and a director nominated to fill such vacancy shall hold office for the unexpired portion of the term of his predecessor' deleted by Gujarat 1 of 1999, dated 9th March 1999].
