Section 58 in The Maharaja Sayajirao University of Baroda Act, 1949
58. Filling of casual vacancies.
- When any vacancy occurs in the office of a member (other than ex-officio member) of any authority or other body of the University before the expiry of the term of office of such member, the vacancy shall be filled as soon as conveniently may be, by the election, nomination, or appointment, as the case may be, of a member who shall hold office so long only as the member in whose place he has been elected, nominated or appointed would have held it if the vacancy had not occurred :[Provided that if the vacancy be of an elected member of the Senate and occurs within six months preceding the date on which the term of office of such member expires, the vacancy shall not be filled.] [This proviso was added by Bombay 52 of 1950, Section 38.]
