Section 40 in Gujarat Elementary Education Rules, 2010
40. Filling up of casual vacancy of Chairman.
(1)If there is casual vacancy of the Chairman due to any cause the President of the Municipality shall exercise the powers of the Chairman for the purpose of calling a meeting of the Education Committee for the election of a Chairman and such a meeting shall be presided over as provided in rule 37.(2)If the President fails to convene a meeting as provided in sub-rule (1) the District Education Officer shall have the power of calling such a meeting.
