Section 3(2) in The West Bengal Taxation Tribunal Act, 1987.
(2)(a)The Chairman and the Judicial Members shall be appointed by the Governor in consultation with the Chief Justice:Provided that in the event of the occurrence of any vacancy in the office of the Chairman by reason of his death, resignation or otherwise, or when the Chairman is unable to discharge his functions owing to absence, illness or any other cause, [The Judicial Member or, where the Tribunal consists of more than one Judicial Member, the Judicial Member senior to all other Judicial Members in the Tribunal shall discharge] [Words substituted for the words 'the State Government may authorise any other Judicial Member to discharge' by W.B. Act 22 of 1992, w.e.f. 1.5.1992.] the functions of the Chairman until the Chairman resumes his office or a Chairman appointed in accordance with the provisions of this Act enters upon his office.(b)A Technical Member shall be appointed by the Governor on the recommendation of the Selection Committee of three members constituted by the Governor, of which the Chairman shall be [a sitting Judge] [Words substituted for the words 'a sitting senior Judge' by W.B. Act 22 of 1989.] of the High Court nominated as such by the Chief Justice and two other Members nominated by the State Government.
