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[Cites 0, Cited by 28] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in The Administrative Tribunals Act, 1985

(2)When the Chairman is unable to discharge his functions owing to absence, illness or any other cause, the Vice-Chairman or, as the case may be, such one of the Vice-Chairman as the appropriate Government may, by notification, authorise in this behalf, shall discharge the functions of the Chairman until the date on which the Chairman resumes his duties.