Section 5(2) in The Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992
(2)If any member becomes by reason of illness or other infirmity, temporarily incapable of performing the duties of his office the State Government may appoint some other duly qualified person to discharge his duties for any period not exceeding six months at a time and the person so appointed shall during that period have the same powers as the person in whose place he is appointed.
