Section 24(1) in The West Bengal University of Animal and Fishery Sciences Act, 1995
(1)Save as otherwise provided in this Act, any casual vacancy among the members, other than ex officio members, of any authority or other body of the University shall be filled as soon as possible by the person who, or the authority or the body which, appointed, elected or co-opted the member whose place has fallen vacant, and the person appointed, elected or co-opted to fill the casual vacancy shall be a member of such authority or body for the residue of the period for which the person whose place he fills would have been a member.
