Section 104(6) in The Tripura Co-operative Societies Rules, 1976
(6)(i)If any vacancy occurs by leave of absence, deputation, death, resignation, expiry of the period of appointment, termination of the appointment or for any other cause whatsoever, such vacancy shall be filled by a person qualified for appointment under this rule.(ii)Till the vacancy in the office of the President is filled under sub-rule (1), the senior most member shall act as the President of the Tribunal.
