Section 8(5) in Punjab Privately Managed Recognised Schools Employees (Security of Service) Act, 1979
(5)If any vacancy, other than a temporary absence, occurs in the office of the Presiding Officer of a School Tribunal, the State 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 School Tribunal from the stage at which the vacancy is filled.
