(1)Any vacancy in office of the Chairman shall be filled, as soon as may be, in the same manner as provided in [sub-section (6)] [These words, brackets and figure were substituted for the words, brackets and figure 'subsection (5)' by Gujarat 3 of 1996, Section 3 (w.r.e.f. 08-09-1995).] of Section 3.(2)Any vacancy in the office of a member of the Board other than that of the ex-officio member or of a member appointed under clause (a) of sub-section (4) of Section 3 shall be filled as early as possible after the occurrence of such vacancy, by appointment of a member under the relevant clause:[***] [Proviso deleted by Gujarat 1 of 1999, dated 9th March 1999](3)Any vacancy in the office of a member appointed under clause (a) of sub-section (4) of Section 3 shall be filled as early as possible after occurrence of such vacancy by appointment of a member under the said clause.[* * *] [Sub-section (4) deleted by Gujarat 1 of 1999, dated 9th March 1999]
