Section 6 in The Illegal Migrants (Determination By Tribunals) Act, 1983
6. Filling of vacancies.
If, for any reason, any vacancy occurs in the office of the Chairman or the member of a Tribunal, the Central Government may fill the vacancy by appointing any person who fulfils the qualifications specified in sub-section (2) of section 5, as the Chairman, or, as the case may be, member of such Tribunal.
