Section 177 in Selected Statutes (Statutes framed under the Bombay University Act, 1914)
177.
In the event of the occurrence of a vacancy in the office of the Dean before the expiry of his term by reason of death, resignation or by his being absent from three consecutive meetings of the Faculty or from the country for more than four consecutive calendar months, or otherwise, the office of the Dean shall be filled up by election on a date to be fixed by the Vice-Chancellor.
