Section 39(11) in Kerala University of Health Sciences Act, 2010
(11)When any vacancy occurs in the office of a member, other than an ex-officio member, of any authority or other body of the University before the expiry of his normal term, the vacancy shall be filled, as soon as may be, by nomination of a suitable person by the Chancellor or the Government where the Chancellor or the Government is the nominating authority or by the Vice-Chancellor in all other cases. The person nominated shall be a person who is otherwise, eligible to be nominated or elected on the said authority or body from the same category. The person so nominated shall hold office only so long as the member in whose place he has been nominated would have held it, if the vacancy had not occurred.
