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[Cites 0, Cited by 1] [Section 11] [Entire Act]

NCT Delhi - Subsection

Section 11(2) in The Delhi School Education Act, 1973

(2)If any vacancy, other than a temporary absence, occurs in the office presiding officer of the Tribunal, the Administrator shall appoint another person, in accordance with the provisions of this section, to fill the vacancy ant proceedings may be continued before the Tribunal from the stage at which vacancy is filled.