Section 8(4) in Gujarat State Council for Physiotherapy Act, 2011
(4)Any vacancy occurring in the office of any member, or account of any reason whatsoever, shall be filled by fresh election or nomination, as the case may be, and the person so elected or nominated shall hold office, subject to the provisions of sub-section (1) for the remainder of the term for which the member was elected or nominated, as the case may be.
