Section 10(5) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
(5)Any vacancy in the General Council shall be filled either by appointment or nomination, as the case may be, of a person by the respective authority entitled to make the same and the person so appointed or nominated shall hold office so long only as the member in whose place he is appointed or nominated could hold office if the vacancy had not occurred.
