Section 22(1) in Kerala Agricultural University Act, 1971
(1)Save as otherwise provided in this Act, any casual vacancy 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 convenient; 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 casual vacancy shall be a member of such Authority or body for the remaining period for which the person whose place he fills would have been a member.
