(1)All casual vacancies among the members (other than ex-officio members) of any authority or other body of the University, shall be-filled, as soon as conveniently may be, 'by the person or body who appointed, elected or co-opted the member whose place has 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 that member's term of membership.(2)No act or proceeding of any authority, board or committee of the University shall be invalidated by any vacancy in that body.
