Section 58(9) in The Maharashtra Universities Act, 1994
(9)If any vacancy, other than a temporary vacancy, occurs in the office of the Presiding Officer of a Tribunal, the State Government shall, as soon as may be possible but in any case within three months, appoint another qualified person to fill the vacancy. Any proceedings pending before the former Presiding Officer may be continued and disposed of by his successor from the stage at which they were when the vacancy occurred.
