Section 53 in The Information Technology Act, 2000
53. Filling up of vacancies. -
If, for reason other than temporary absence, any vacancy occurs in the office of the Chairperson or Member, as the case may be of a Cyber Appellate Tribunal, then the Central Government shall appoint another person in accordance with the provisions of this Act to fill the vacancy and the proceedings may be continued before the Cyber Appellate Tribunal from the stage at which the vacancy is filled.
