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State of Goa - Section

Section 33 in The Goa University Act, 1984

33. Filling of casual vacancies.

- All casual vacancies among the members (other than ex-officio members) of any authority or other body of the University shall be filled, as soon as conveniently may be, by the person or body who is appointed, elected or co-opted the member whose place has become vacant and the person appointed, to a casual vacancy shall be a member of such authority or body for the residue of the term for which the person whose place he fills would have been a member.