Section 53 in The Maharashtra Animal and Fishery Sciences University Act, 1998
53. Filling of casual vacancy.
- When any vacancy occurs in the office of a member other than an ex officio member of any authority or body of the University before the expiry of the term of office of such member, the vacancy shall be filled, as soon as conveniently may be, by election, nomination, appointment or co-option, as the case may be, of a member who shall hold office so long only as the member in whose place ne has elected, nominated, appointed or co-opted, would have held it, if the vacancy had not occurred.
