Section 29(1) in The Rajasthan Technical University Act, 2006
(1)All casual vacancies among the members (other than ex-officio members) of any Authority or body of the University shall be filled as soon as possible by appointment, nomination or election according as the member whose place became vacant was appointed, nominated or elected and the person appointed, nominated or elected to a casual vacancy shall be a member of such authority or body for the residuary period of the term for which the person whose place he fills would have continued but for the vacancy.
