Section 28(3) in The Gujarat Industrial Relations Act, 1946
(3)Within [two years] [These words substituted for the words 'twelve months' by Bombay 74 of 1948, section 7.] from the date on which an election under sub-section (1) is held, and within each succeeding [two years] [These words substituted for the words 'twelve months' by Bombay 74 of 1948, section 7.] thereafter, a fresh election shall be held:Provided that any person may be re-elected at any such election.
