Section 38(2) in Aligarh Muslim University Act, 1920
(2)Subject to the provisions of sub-section (3) of section 18, [* * * *] [ The word " other" omitted by Act 62 of 1951, s.28] casual vacancies in [any office or in any authority] [ Subs.by Act 62 of 1951, s.28, for " any office of any authority"] shall he filled up by the authority which has power to appoint to the office or authority: provided that when the Court is the appointing authority the casual vacancy shall be filled by the Executive Council, and the person so appointed shall hold office till the next meeting of the Court.
