(1)Save as otherwise provided in this Act any casual vacancy among the members, other than ex officio members, of any [authority or body] [Words within square brackets substituted by W. B. Act 1981.] of the University shall be filed as soon as possible by [the person who, or the authority or body which, appointed or elected, as the case may be, the member whose place has become vacant, and the person appointed or elected] [Words written square brackets substituted by W. B. Act 31 of 1981.] to a casual vacancy shall be a member of such, authority or body for the residue of the period for which the person whose place he fills would have been a member.(2)The [Executive Council] [Words substituted for the word 'Board' by W. B. Act 31 of 1981] may remove any person from membership of any [subordinate] [Word inserted by W. B. Act 31 of 1981.] authority or body of the University on the ground that such person has been convicted of an offence involving moral turpitude provided that no order for removal shall be passed against any person without giving him an opportunity of being heard.(3)A person who being a member of any authority of the University is appointed or elected to be a member of another body and who cannot retain his membership of the authority on that ground shall retain his membership of the authority until his successor is duly appointed or elected.(4)[ * * * * * * *] [Sub-section (4) omitted by W. B. Act 31 of 1981.]
