24. Temporary vacancy in the Authority or body of the University.
- Any temporary vacancy, other than that of an ex-officio member, in any Authority or body of the University shall, as soon as may be, filled in the manner as is prescribed for nomination, election or appointment in the case of a permanent vacancy and a person filling a temporary vacancy shall become a member of such authority or body for the residue of the term for which the person whose place he fills would have been a member.
