Section 4(3) in The Disputed Elections (Prime Minister And Speaker) Act, 1977
(3)If for any reason a vacancy occurs in the office of member aforesaid, the Chief Justice shall, as soon as practicable, nominate a person to fill the vacancy, and thereupon the trial of the petition shall be continued as if that member had been the Authority from the commencement of the trial of such petition:Provided that the Authority may, if it thinks fit, recall and reexamine any of the witnesses already examined.
