Section 20(1) in Sher-I-Kashmir Universities of Agricultural Sciences and Technology Act, 1982
(1)Save as otherwise provided in this Act if any member, other than ex-officio member, of any authority or body of the University is unable by reason of his death, resignation removal or otherwise to complete, his full term of office the vacancy so caused shall as soon as convenient, be filled by the appointment nomination or co-option as the case may be, and the person so appointed, nominated or co-opted shall fill such vacancy for the unexpired portion of the term for which the member, in whose place such person is appointed, nominated or co-opted would otherwise have continued in office.
