Section 4(8) in Bombay Primary Education Act, 1947
(8)If the [State] Government is satisfied that any election (including a bye-election) cannot for any reason be held at all or cannot be completed within such period as the [State] Government onsiders reasonable or has not resulted in the return of the required number of qualified persons willing to take office, the [State] Government shall nominate from amongst persons who would have been qualified to be elected the required number of persons as members of the school board and the persons so nominated shall be deemed to have been duly elected under sub-section (5):[Provided that if at any time after the nomination of such persons as members of the school board, the State Government is satisfied that a fresh election (including a bye-election) can be duly held, the State Government may, by notification published in the Official Gazette, direct that the members so nominated shall cease to hold office with effect from such date as may be specified in such notification, notwithstanding the fact that the term of office of such members for which they had been nominated has not expired.]
