Section 16(1) in The Assam Agricultural University Act, 1968
(1)Filling of casual vacancies. - Save as otherwise provided in this Act all casual vacancies among the members, other than ex-officio members, for any authority or other body of the University, shall be filled, as soon as conveniently may be, by the person or the body who appointed, elected or co-opted the members, whose place has become vacant and the person appointed, elected or co-opted to a casual vacancy shall be a member of such authority or body for the residue of the time for which the person whose place he fills would have been a member.
