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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Kerala - Subsection

Section 39(1) in Kerala University Act, 1969

(1)All vacancies among the members (other than Ex-officio members) of any authority or body of the University by reason of death, resignation or otherwise shall be filled, as soon as may be, by the person or authority who or which appointed, elected, or nominated the member whose place has become vacant.