Section 16 in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995
16. Filling of vacancies.
(1)In the event of a vacancy in the office of any member, the vacancy may be filled by the State Government, and the person so appointed shall hold office so long only as the member in whose place he is appointed would have held office.(2)A vacancy of a member shall be filled as early as practicable:Provided that, during any such vacancy, the continuing members may act as if no vacancy had occurred.
