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State of Odisha - Section

Section 16 in Orissa Universities Act, 1989

16. Filling of casual vacancies.

- All vacancies arising by reason of death or otherwise among the member of any of the authorities of the University who were nominated, elected or selected shall be filled up as soon as convenient may be, by nomination, election or selection, as the case may be, and person so nominated, elected or selected shall hold office for the unexpired portion of the term of his predecessor in office.