Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 68] [Entire Act] Union of India - Subsection Section 68(2) in The Assam Rifles Rules, 2010 (2)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.
