Section 25 in Andhra Pradesh Agricultural University Act, 1963
25. Filling of casual Vacancies.
- Any casual vacancy among the members, other than ex-officio members, of any Authority shall be filled, as soon as conveniently may be, by the person, or authority who appointed, elected; nominated or coopted the member whose place has become vacant and the person appointed, elected or coopted to a casual vacancy shall be a member of such authority for the residue of the term for which the person whose place he fills would have been a member.
