Section 22(1) in Sree Sankaracharya University of Sanskrit Act, 1994
(1)Save as otherwise provided in this Act any casual vacancy among the members other than the ex officio members of any authority or other body of the University shall be filled, as soon as may be convenient, by the person or body who or which nominated or elected the member whose place has become vacant, and the person so nominated or elected to a casual vacancy shall be a member of such authority or body for the remaining period for which the person in whose place he is nominated or elected would have been a member.
