Section 65(2) in The Border Security Force Rules, 1969
(2)(a)Where a vacancy occurs through a member of the Court being disqualified under the Act or being absent when the Court assembles, the presiding officer may appoint a duly qualified waiting member to fill that vacancy.(b)The Presiding Officer may, if the interests of justice so require, substitute a duly qualified waiting member for a member appointed by the convening officer.
