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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(3) in First Statutes of the University of Udaipur

(3)All vacancies either casual or by retirement of the members of the Board other than ex-officio members, shall be filled in by appointment by the Chancellor, after election or selection in the manner prescribed by these statutes, by the same body or authority which elected or selected the outgoing member:Provided that the newly elected or selected member shall serve the Board for the residue of the term of the outgoing member in whose place he had been so appointed.