Section 13(2) in The Richardson and Cruddas Ltd.(Acquisition and Transfer of Undertaking) Act, 1972
(2)If, for any reason, a vacancy (other than a temporary absence) occurs in the office of the presiding officer of the Tribunal, the Central Government shall appoint another person, in accordance with the provisions of this section, to fill the vacancy and the proceedings may be continued before the Tribunal from the stage at which the vacancy is filled.
