Section 33(6) in The Karnataka State Rural Development and Panchayat Raj University Act, 2016
(6)Any vacancy in the Academic Council shall be filled either by appointment or nomination, as the case may be, of a person by the respective authority, entitled to make the same and the person so appointed or nominated shall hold office so long only as the member in whose place he is appointed or nominated could have held office if the vacancy had not occurred.
