Section 45(6) in The Indira Gandhi Agriculture University, Raipur Statutes, 1987
(6)Immediately on the death of a nominee in respect of whom no special provision has been made in nomination under clause (a) of sub-paragraph (5) or on the occurrence of any event by reason of which the nomination become invalid in pursuance of clause (b) of sub-paragraph (5) of the provision thereto the subscriber shall send to he Vishwavidyalaya office a notice in writing cancelling the nomination together with a fresh nomination made in accordance with provisions of this statute.
