Section 60(6) in The Punjab Town Improvement Act, 1922
(6)When any person ceases for any reason to be a member of the tribunal, or when any member is temporarily absent in consequence of illness or any unavoidable cause, the authority which appointed him shall forthwith appoint a fit person to be a member in his place. Where the authority so appointing was the municipal committee and the municipal committee fails to make a fresh appointment within two months of being required to do so by the State Government, the appointment may be made by the State Government.
