(9)On a vacancy occurring in the committee, the Liquidator shall forthwith summon a meeting of creditors or of contributories, as the case may require, to fill the vacancy; and the meeting may, by resolution, re-appoint the same, or appoint another, creditor or contributory to fill the vacancy:Provided that if the Liquidator, having regard to the position in the winding up, is of the opinion that it is unnecessary for the vacancy to be filled, he may apply to the [Tribunal] [ Substituted by Act 11 of 2003, Section 70, for " Court" .] and the [Tribunal] [ Substituted by Act 11 of 2003, Section 70, for " Court" .] may make an order that the vacancy shall not be filled, or shall not be filled except in such circumstances as may be specified in the order.
