Section 13 in The West Bengal Mazdoor, Tindal, Loader, Godownman And Other Workers (Regulation Of Employment And Welfare) Act, 1981
13. Filling up of vacancies.
- In the event of any vacancy occurring in the office of a member of a Board by reason of death, resignation, removal or otherwise, the Board shall forthwith report the vacancy to the State Government, and the vacancy shall be filled, not later than ninety days from the date of occurrence of the vacancy, in accordance with the provisions of this Act, and the member nominated to fill the vacancy shall hold office for the unexpired portion of the term of office of the member in whose place he is so nominated:Provided that pending the filling up of any such vacancy, the Board shall continue to exercise the powers and discharge the duties conferred and imposed on it by or under this Act or a scheme, as if no vacancy has occurred.
