Section 40 — Filling of casual vacancies.

All casual vacancies among the members (other than ex officio members) of any authority or other body of the University shall be filled, as soon as may be, by the person or body who appointed or co-opted the member whose place has become vacant and person appointed or co-opted to a causal vacancy shall be a member of such authority or body for the residue of the term for which the person whose place he fills would have been a member.

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