Section 51 in Tamil Nadu Agricultural University Act, 1971
51. Filling of casual vacancy.
- 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 and the person nominated in a casual vacancy shall be a member of such authority or body for the remainder of the term for which the member in whose place he is nominated would have held office: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 member of any authority or other body of the University.
