Section 28(1) in Kerala University of Fisheries and Ocean Studies Act, 2010
(1)Save as otherwise provided in this Act, any casual vacancy among the members, other than ex-officio members of any Authority or body of the University shall be filled, as soon as may be convenient, by nominated or elected members whose place has become vacant, as the case may be and the person nominated or elected to such casual vacancy shall be a member of such Authority or body for the remaining period for which the person whose place he fills would have been a member.
