Section 17(1) in The Jharkhand State Agricultural University Act, 2000
(1)Save as otherwise provided in this Act if any member other than ex-officio member of any authority or other body of a University is unable by reason of his death, resignation, removal or otherwise to complete his full term of office, the vacancy so caused shall as soon as convenient be filled by appointment, election or cooption, as the case may be and the person so appointed, elected or co-opted-shall fill such vacancy for the unexpired portion of the term for which the member in whose place such person is appointed, elected or co-opted would otherwise have continued in office.
