Section 64 in The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978
64. Filling of casual vacancies.
- When any vacancy occurs in the office of a member, other than an ex-office 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 up, as soon as conveniently may be, by the election nomination, appointment or co-option, 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, appointed or co-opted would have held it, if the vacancy had not occurred:Provided that, if the vacancy be of an elected member of the Court and occurs within six months preceding the date on which the term, of office of such member expires, the vacancy shall not be filled.
