Section 32 in Uttar Pradesh Private Universities Act, 2019
32. Filling up of emergent vacancies.
- Any vacancy occurred in the membership of any authority or body of the University due to death, resignation or removal of a member or due to change of capacity in which he was appointed or nominated, shall be filled up as early as possible by the person or the body who had appointed or nominated such a member;Provided that the person appointed or nominated as a member of an authority for body of the University on an emergent vacancy, shall remain member of such authority or body, for only the remaining period of the member, in whose place he is appointed or nominated.
