Section 10FH(2) in The Companies (Second Amendment) Act, 2002
(2)When the President is unable to discharge his functions owing to absence, illness or any other cause, the senior- most Member or, as the case may be, such one of the Members of the Tribunal, as the Central Government, may, by notification, authorise i this behalf, shall discharge the functions of the President until the date on which the President resumes his duties.
