Section 6(2) in The Bombay Labour Welfare Fund Act, 1953
(2)A causal vacancy in the office of a member shall be filled up, as soon as covenantally may be, by the authority concerned [***] [The words 'and member so nominated shall hold office for the unexpired portion of the term of the office of his predecessor' deleted by Gujarat 1 of 1999, dated 9th March, 1999.].
