Section 10FH in The Companies (Second Amendment) Act, 2002
10FH. Vacancy in Tribunal.-(1) In the event of the occurrence of any vacancy in the office of the President of the Tribunal by reason of his death, resignation or otherwise, the senior- most Member shall act as the President of the Tribunal until the dat on which a new President, appointed in accordance with the provisions of this Act to fill such vacancy, enters upon his office.
(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.(3)If, for reason other than temporary absence, any vacancy occurs in the office of the President or a Member, the Central Government shall appoint another person in accordance with the provisions of this Act to fill the vacancy and the proceedings may e continued before the Tribunal from the stage at which the vacancy is filled.
