Section 38(1) in A.P.J. Abdul Kalam Technological University Act, 2015
(1)Save as otherwise provided in this Act, any casual vacancy among the members, other than ex-officio members of any authority of the University shall be filled, as soon as may be, by the person or body who or which nominated that person and the person nominated to casual vacancy shall be a member of such authority or body for the remaining period for which the person whose place he fills would have been a member.
