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State of Gujarat - Section

Section 58 in Kamdhenu University Act, 2009

58. Filling of casual vacancies.

- When any vacancy occurs in the office of a member (other than an ex-officio member) of any authority or body of the University before the expiry of the term of office of such member, the vacancy shall be filled up. as soon as conveniently may be. by the nomination, appointment or cooption. as the case may be, of a member who shall hold office so long only IV-Ex. 10-10 as the member in whose place he has been nominated, appointed or co-opted would have held it. if the vacancy had not occurred.