Section 7(3) in The Gujarat Homoeopathic Act, 1963
(3)Any such vacancy in the office of a member of the Council elected by the registered practitioners shall be filled by the State Government by nomination of a person from a panel of three registered practitioners recommended by a resolution of the Council passed by a majority of all the then members of the Council;Provided that if the Council fails to pass such a resolution within such time as the State Government may fix, the State Government may appoint any registered practitioner to fill the vacancy and the practitioner so appointed shall, for purposes of this subsection, be deemed to have duly nominated.
