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State of Uttar Pradesh - Section

Section 20 in The U.P. Krishi Evam Prodyogik Vishwavidyalaya Adhiniyam, 1958

20. Supplementary provisons relating to membership.

(1)All casul vacancies among the members (other than ex-officio members) of any authority or body of the University shall be filled, as soon as conveniently may be, by the person for body who appointed, elected or co-opted the member whose place he become vacant, and the person appointed, elected or co-opted to a casual vacancy shall be a member of such authority or body for the residue of the term for which the person whose place he fills would have been a member.
(2)A person, who is a member of an authority of the University as a representative of another body, whether of the University or not, shall retain his seat on the University authority so long as he continues to be a member of the body by which he was nominated, appointed or elected and thereafter till his successor is duly appointed.