- Once in every year on such dates as the Chancellor may appoint in this behalf, there shall, if necessary be an election to fill any vacancy amongst the Ordinary Fellows elected by the categories mentioned under clauses (b), (c), (d), (e), [(f)] [g' Omitted vide Government of India Notification, dated 6.12.1969.] and (h) of Sub- Section (1) of Section 13.
