Section 7 in The Gujarat Civil Services Tribunal Act, 1972
7. [ Discharge of functions by President or member during vacancy or absence. [Section 7 was substituted by Gujarat 22 of 1980, Section 5.]
(1)During any vacancy or absence on leave or otherwise of the Presidential in a case where the Tribunal consists of two members the other member and(b)in a case where the Tribunal consists of more than two members such other members may be authorised by the State Government a general or special order, shall perform the functions of the President.(2)During any vacancy or absence on leave or otherwise of a member other than the President-(a)in a case where the Tribunal consists of two members the President and(b)in a case where the Tribunal consists of more than two members the President and the other remaining members, may act as Tribunal as if the Tribunal consisted of only the President or as the case may be the President and such other members].
