Section 33 in The Karnataka Rajya Dr. Gangubai Hangal Sangeetha Mattu Pradarshaka Kalegala Vishwavidyalaya Act, 2009
33. Filling of casual vacancies.
All casual vacancies among the members, other than ex-officio members of any authority or other body of the University shall be filled as soon as conveniently may be, by the person or body who or which nominated the member whose place has become vacant and the person so nominated 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:Provided that no casual vacancy shall be filled, if such vacancy occurs within six months before the date of the expiry of the term of the members of any authority or other body of the University.
