Section 53 in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
53. Filling of vacancies.
- All vacancies among the members (other than ex-officio members) of any authority or other body of the University by reason of death, resignation or otherwise shall be filled, as soon as conveniently may be, by the person or body who appointed, nominated, elected or co-opted the member whose place has become vacant, and the person so appointed, nominated, elected or co-opted shall be a member of such authority or body for the unexpired portion of the term for which the member, in whose place such person in appointed nominated, elected or co-opted, would otherwise have continued in office :Provided that pending the appointment, nomination or election of any person to fill any such vacancy in the manner aforesaid, the vacancy (other than a vacancy in the Senate) may, if the authority or body of the University so decides, be filled by the co-option of any person qualified to fill such vacancy under the provisions of this Act, and any person so co-opted shall hold office as a member of such authority or body until a person is appointed, nominated or selected thereto in accordance with the provisions of this Act.
