Section 16(1) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
(1)A casual vacancy of a member occurring in the committee due to any reason whatsoever shall be filled by election or nomination or appointment, as the case may be, as provided in sub-section (1) of section 9, within forty-five days of the occurrence of the vacancy:Provided that, if the vacancy occurs within four months preceding the date on which the term of office of the member expires, the vacancy shall not, unless the State Government otherwise directs, be filled.
