Section 3(8) in The Assam Agricultural Produce Market Act, 1972
(8)In the vacancy caused by cessation of office of any member under proviso to sub-clause (4) or by resignation or removal of the Chairman or member under sub-sections (6) and (7) respectively of this section the State Government may nominate another in the manner provided in clause 3 (1) (a) or 3 (1) (c) as the case may be and such person shall remain in office for the remaining period of the term of is predecessor.
