Section 5(4) in Andhra Pradesh State Council of Higher Education Act, 1988
(4)If a casual vacancy occurs in the office of the Chairman, whether by reason of his death, resignation or inability to discharge his functions owing to illness or other incapacity or for any other reason the Vice-Chairman holding office as such for the time being shall hold the office of the Chairman until another person is appointed as Chairman for the term as may be specified by the Government under sub-Section (1):Provided that where no Vice-chairman is holding office at the time when the vacancy in the office of the Chairman occurs, the Government may appoint any other member (not being an ex-officio member) or appoint any other person to hold the office of the Chairman until another person is appointed as the Chairman for the term as maybe specified by the Government under sub-section (1).
