35. Filling of casual vacancies. - All casual vacancies in the office of member (other than an ex-officio member) of any authority or board or committee of the university shall be filled, as soon as conveniently may be, by the officer or authority or board or committee who has power to appoint, elect or co-opt the member whose place has become vacant and the person so appointed, elected or co-opted in a casual vacancy shall be a member of such authority or board or committee for the residue of the term for which the person whose place he fills would have been a member.
