Section 4(2) in The Bihar Bakasht Disputes Settlement Act, 1947
(2)[ If at any time before such Board has completed its work, the service of the Chairman or any member of such Board cease to be available, or any member of such Board fails to attend the meeting of the Board on two successive dates without showing cause to the satisfaction of the Chairman, the State Government may appoint any person to take his place and the proceeding shall be continued before such Board as so reconstituted] [Substituted by Section 2 of Bihar Act 22 of 1950.],
