Section 22 in Kerala State Higher Education Council Act, 2007
22. Filling up of casual vacancy.
- If a casual vacancy arises in the office of a nominated or appointed Member, either by reason of his death,-resignation, removal or otherwise, such vacancy shall be filled up by the Government by nomination or appointment and such Member^shall hold office only for the remainder of the term of the Member in whose place he was nominated or appointed, as the case may be.
