Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Manipur - Section

Section 25 in The Manipur University Act, 1980

25. Filling of casual vacancies.

- 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 possible, by the person or body who appointed, elected or co-opted the member 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.