Section 45 in The Gujarat Secondary and Higher Secondary Education Act, 1972
45. Casual vacancies.
- All casual vacancies among the members of the Board, or of any Committee shall be filled, as soon as may be, by election or nomination, or appointment or designation, as the case may be, and the person elected, nominated or appointed or designated, in a casual vacancy shall hold office so long only as the member in whose place he is elected, nominated, appointed or designated would have held it, if the vacancy had not occurred.
