Section 8 in The West Bengal Maritime Board Act, 2000
8. Filling of vacancies.
(1)A vacancy in the office of the Chairman shall be filled, as soon as may be, in the manner provided in sub-section (7) of section 3.(2)A vacancy in the office of a member, other than that of an ex officio member referred to in sub-section (5), or of a member appointed under clause (a) of sub-section (4) of section 3 shall be filled as early as possible after the occurrence of such vacancy in the manner provided in sub-section (4) of section 3:Provided that where any vacancy occurs in the office of any such member within three months preceding the date on which the term of the office of such member expires under section 5, such vacancy shall not be filled.(3)Any vacancy in the office of a member appointed under clause (a) of subsection (4) of section 3 shall be filled as early as possible after the occurrence of such vacancy by appointment of a member under the said clause.(4)A member appointed to fill a vacancy referred to in sub-section (2) shall hold office so long only as the member in whose place he has been appointed would have held office if the vacancy had not occurred.
