Section 9 in The Gujarat Advocates Welfare Fund Act, 1991
9. Filling up of casual vacancies.
- A casual vacancy in the office of a nominated member occurring on account of death, resignation or [disqualification] [Substituted for 'removal' by the Gujarat Advocate Welfare Fund (Amendment) Act, 2003 (Gujarat 19 of 2003), dated 5,h April 2003.] of the member shall be filled up as soon as may be, by nomination of a person by the Bar Council under clause (e) of sub-section (1) of Section 5 and the person so nominated shall hold office so long as the member in whose place he is nominated would have been entitled to hold office, if the vacancy had not occurred.
