Section 16(1) in The Bidhan Chandra Krishi (Viswavidyalaya) Act, 1974.
(1)Save as otherwise provided in this Act any casual vacancy among the members, other than ex officio members, of any [authority or body] [Words within square brackets substituted by W. B. Act 1981.] of the University shall be filed as soon as possible by [the person who, or the authority or body which, appointed or elected, as the case may be, the member whose place has become vacant, and the person appointed or elected] [Words written square brackets substituted by W. B. Act 31 of 1981.] to a casual vacancy shall be a member of such, authority or body for the residue of the period for which the person whose place he fills would have been a member.
