- 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 term, the vacancy shall be filled, as soon as may be, by the election, nomination, appointment or co-option, as the case may be, of a member who shall hold office so long only as the member in whose place he has been elected, nominated, appointed or co-opted would have held it, if the vacancy had not occurredProvided that, if the vacancy be of an elected member of the Senate, and occurs within six months preceding the date on which the term of office of such member expires, the vacancy shall not be filled except by election by the Senate at its next meeting;Provided further that vacancies arising in the Executive Council due to the completion of the term of Principals who come on the Senate by rotation, shall not be treated as casual vacancies
