Section 19 in The Mahatma Gandhi Chitrakoot Gramodaya Vishwavidhyalaya Adhiniyam, 1991
19. Provisions relating to memberships in Authorities.
(1)Filling of casual vacancies. - Save as otherwise provided in this Act all casual vacancies among the members, other than ex-officio members, in any authority or other body of the University shall be filled as soon as conveniently may be, by the person or body who appointed, elected or co-opted the members whose place has become vacant, and the person appointed, elected or co-opted to a casual vacancy shall be a member of such authority or body for the residue of the term for which the person whose place he fills would have been a member.(2)Removal from membership. - The Board may remove any person from membership of any authority or body of the University on the ground that such person has been convicted of an offence involving moral turpitude :Provided that no order for removal shall be passed against any person without giving him an opportunity of being heard.(3)Person who is a member of any authority of the University as a representative of another body, whether of the University or not, shall retain his seat on the University authority or body so long as he continues to be a member of the body by which he was appointed or elected and thereafter till his successor is duly appointed or elected.(4)If any question arises whether any person has been duly appointed or elected as, or is entitled to be a member of any authority or other body of the University or whether any decision of the University is in accordance with this Act and Statutes, the question shall be referred to the Chancellor whose decision thereon shall be final.
