(1)Subject to any provision in this Act and in the Statutes, the Karma Samiti (Executive Council) shall appoint, with the approval of the Paridarsaka (Visitor), a person to fill a casual vacancy in the office of the Upacharya (Vice-Chancellor), and the person so appointed shall hold office [until his successor enters upon his office] [Substituted by Act 60 of 1961, Section 15, for "till the next meeting of the Samsad (Court)" ].
