Section 50 in The Maharashtra Universities Act, 1994
50. Casual vacancy and Standing Committee to fill vacancies.
(1)When any vacancy occurs in the office of a member, other than an ex-officio member of any authority or other body of the university before the expiry of his normal term, the vacancy shall be filled, as soon as may be, by nomination of a person by the Standing Committee constituted under sub-section (2). The person so nominated shall be a person who is otherwise, eligible to be elected on the said authority or body from the same category. The person so nominated shall hold office only so long as the member in whose place he has been nominated, would have held it, if the vacancy, had not occurred.(2)[ The constitution of the Standing Committee for filling in the vacancies mentioned in sub-section (1) shall be as follows, namely:-(a)four members, nominated by the Senate from amongst its members, one of whom shall be the Dean and one shall be a teacher;(b)three members, nominated by the Management Council from amongst its members, one of whom shall be a woman representative or the managements and one shall be a teacher;(c)three members, nominated by the Academic Council from amongst its members, one of whom shall be a person belonging to the Scheduled Castes or Scheduled Tribes or De-notified Tribes (Vimukta Jatis)/Nomadic Tribes or Other Backward Classes, by rotation and one shall be a teacher; and(d)nominee of the Chancellor on the Management Council.](3)The Chairman of the Standing Committee shall be elected by its members from amongst themselves.(4)The term of office of the Standing Committee shall be co-terminus with the term of the Senate.
