Section 7(3) in The Punjab Labour Welfare Fund Act, 1965
(3)If a vacancy arises in the office of the [the Chairperson or the Vice-Chairperson,] [Substituted for the words 'Chairman' by Haryana Act No. 6 of 2013.] or a member of the Board, whether by death, resignation, removal or otherwise, the vacancy shall be filled up by the State Government in accordance with the provisions of section 4.
