Section 8 in The Gujarat Backward Classes Development Corporation Act, 1985
8. Filling up casual vacancies.
- On the occurrence of any vacancy in the office of a director due to death, resignation or any other reason, the same shall be filled up by the State Government in the manner provided in Section 6 [***] [Words 'and a person nominated as director to fill up such vacancy shall hold office for the unexpired portion of the term of his predecessor' deleted by Gujarat 1 of 1999, dated 9th March 1999].
