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State of Gujarat - Section

Section 23 in Gujarat State Council for Physiotherapy Rules, 2013

23. Filling of casual vacancy.

- If there is a vacancy of a member elected under clause (vii) of sub-Section (2) of section (3); the Returning Officer shall, subject to the provision of Section 8, and take necessary action to fill it up, as soon as possible, by election in accordance with the provisions of these rules.