Section 4(13) in Bombay Primary Education Act, 1947
(13)Casual vacancies including that of a chairman or vice-chairman during the term of a school board shall be filled for the remaining period by election, appointment or nomination, as the case may be:[Provided that no election shall be held to fill up a vacancy of a members occurring within four months of the date on which the term of office of the members of the school board expires.][(14) During any vacancy the continuing members may act as if no vacancy occurred.][15] When any area is added to the limits of a district during the term of office of the electing district local board of the district, the [State] Government, may, notwithstanding anything contained in the preceding sub-sections, direct that the school board constituted for the district may consist of such number of members exceeding sixteen, and may appoint such persons to be the additional members of the school board to represent the area added to the limits of the district, as it thinks fit.]
