Section 22(1) in Agriculture University, Jodhpur Act, 2013
(1)Save as otherwise provided in this Act, if any member other than ex-officio member of any authority or body of the 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 the appointment, nomination or co-option, as the case may be, and the person so appointed, nominated 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, nominated or co-opted would otherwise have continued in office.
