Section 8 in The Gujarat Municipal Finance Board Act, 1979
8. Vacancies how to be filled.
- Any vacancy of a member of the Board shall be filled [as early as practicable] [Substituted for 'as early as practicable, and the member so appointed shall hold office so long only as the member in whose place he has been appointed would have held office if the vacancy had not occurred' by Gujarat 1 of 1999, dated 9Ul March 1999.]:Provided that, during any such vacancy the continuing members may act as if no vacancy had occurred.
