Section 13(3) in Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971
(3)If for any reason a vacancy (other than a temporary absence) occurs in the office of the prescribed authority or of the member of the Tribunal, the State Government shall appoint another person in accordance with the provisions of this Act to fill the vacancy and the proceeding may be continued before the prescribed authority or the tribunal, as the case may be, from the stage at which the vacancy is filled.
