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

State of Madhya Pradesh - Subsection

Section 19(1) in The Mahatma Gandhi Chitrakoot Gramodaya Vishwavidhyalaya Adhiniyam, 1991

(1)Filling of casual vacancies. - Save as otherwise provided in this Act all casual vacancies among the members, other than ex-officio members, in any authority or other body of the University shall be filled as soon as conveniently may be, by the person or body who appointed, elected or co-opted the members whose place has become vacant, and the person appointed, elected or co-opted to a casual vacancy shall be a member of such authority or body for the residue of the term for which the person whose place he fills would have been a member.