Section 5 in The Gujarat Veterinary Practitioners Act, 1969
5. Casual vacancies.
(1)Any casual vacancy, previous to the expiry of the term, in the office of a member due to his death, resignation, removal disability or disqualification or any other reason shall be filled within three months of the occurrence of the casual vacancy, by nomination or election according as the seat vacated by the member is liable to be filled by nomination or election under Section 3.(2)On the occurrence of a vacancy referred to in sub-section (1), the President shall forthwith report the fact of such vacancy to the State Government.(3)Any person nominated or elected under sub-section (1) to fill a vacancy shall, notwithstanding anything contained to Section 4, hold office only so long as the person in whose place he is nominated or elected would have held office, had the vacancy not occurred.
