Section 21(1) in Gujarat Organic Agricultural University Act, 2017
(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 occurred shall as soon as possible, be filled by appointment, nomination or co-option, as the case may be and the person so appointed, nominated or co-opted shall hold such office for the remainder period for which the member in whose place such person is appointed, nominated or co-opted would have held office if the vacancy had not occurred.
