Section 3(7A) in The Punjab Agricultural Produce Markets Act, 1961
(7A)Whenever any member of the Board dies, resigns, ceases to reside within the State of Haryana or otherwise becomes incapable of [or any vacancy occurs otherwise] [Inserted for the word 'acting as a member of the Board' by Haryana Act No. 2 of 1989.], the State Government may appoint another member in his place in the manner as provided in sub-section (1) to whichever category the vacating member belongs:[Provided that the term of office of the member so appointed shall expire on the same date as the term of office of the vacating member would have expired had the latter held office for the full period allowed under sub-section (4).] [Inserted by Haryana Act No. 23 of 1986.]
