Section 51 in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
51. Filling up of casual vacancies.
- 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 may be by the person or body who or which nominated or elected the member whose place has become vacant and the person nominated or elected 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:Provided that no casual vacancy shall be filled, if such vacancy occur within six months before the date of the expiry of the term of the member of any authority or the body of the University.
