(6)Whenever a vacancy occurs in a tribunal by reason of the removal, resignation or death of a member, [* * * * ] [The words [the Governor-General in Council where the vacancy occurs in the office of president and in any other case] inserted by section 3(d) of the Act 24 of 1925 were omitted by the Government of India (Adaptation of Indian Laws) Order, 1937.] the [State] Government shall by notification appoint a person qualified within the meaning of sub-section (3) to fill the vacancy.
