Section 44 in Guru Angad Dev Veterinary and Animal Sciences University Act, 2005
44. Membership of the University bodies.
(1)All casual vacancies among the members (other than ex officio members) of any authority or body of the University, shall be filled, as soon as possible, by the person or body, who or which appointed or nominated the member, whose place became vacant, and the person appointed or nominated to a casual vacancy, shall be a member of such authority or body for the remaining period of the term for which the person, whose place he fills, would have been a member.(2)A person, who is a member of any authority of the University, and represents another body, whether of the University or not, shall retain his seat on that authority so long as, he continues to be a member of the body, by which he was appointed or nominated, and thereafter, till his successor is duly appointed or elected.(3)No act or proceeding of any authority or body of the University, shall be invalid by reason merely of the existence of any vacancy or defect in the constitution of such authority or body.(4)If any question arises whether any person has been duly appointed as, or is entitled to be, a member of any authority of the University, subordinate to the Board or whether any decision of the University is in accordance with this Act and the statutes, the same shall be referred to the State Government, whose decision thereon, shall be final.
