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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Kerala - Subsection

Section 22(4) in The SreeNarayanaGuru Open University Act, 2021

(4)Where the vacancy of a nominated member occurs prior to the reconstitution of the Senate, the authority concerned shall nominate a person to such vacancy:Provided that, the term of office of a member so nominated shall be for the remaining period of the term of office of the member in whose place he has been nominated.