Section 7(2) in The Gujarat Civil Services Tribunal Act, 1972
(2)During any vacancy or absence on leave or otherwise of a member other than the President-(a)in a case where the Tribunal consists of two members the President and(b)in a case where the Tribunal consists of more than two members the President and the other remaining members, may act as Tribunal as if the Tribunal consisted of only the President or as the case may be the President and such other members].
