Section 26(1) in Authority for Advance Rulings (Procedure) Rules, 2003
(1)When one or both of the members of the Authority other than the Chairperson is unable to discharge his functions owing to absence, illness or any other cause or in the event of occurrence of any vacancy or vacancies in the office of the members and the case cannot be adjourned for any reason, the Chairperson alone or the Chairman and the remaining member may function as the Authority.
