Section 62(6) in Nagpur Improvement Trust Act, 1936
(6)When any person ceases to be a member of the Tribunal or when any member is temporarily absent owing to illness or any unavoidable cause, the authority which appointed him shall forthwith appoint a fit person to be member in his place. Where the authority so appointing was [the Corporation] [Substituted by M.P. Act XIV of 1952, s. 19.] and [the Corporation] [Substituted by M.P. Act XIV of 1952, s. 19.] fails to make a fresh appointment within two months of being asked to do so by the [State] [Substituted for 'provincial' by A. O., 1950.] Government, the appointment may be made by the [State] [Substituted for 'provincial' by A. O., 1950.] Government.
