(6)When any person ceases for any reason to be a member of the Tribunal, or when any member is temporarily absent in consequence of illness or any other unavoidable cause, the State Government or (if the person whose place is to be filled was appointed [by the Howrah Municipal Corporation or any Municipality of Howrah] [Words 'and the Bally Municipality' first inserted by W.B. Act 43 of 1983, then the words within third brackets substituted for the words 'by the Commissioners of the Howrah Municipality and the Bally Municipality' by W.B. Act 15 of 1995.] the [Howrah Municipal Corporation or the Municipality, as the case may be, or] [Words 'and the Bally Municipality' first inserted by W.B. Act 43 of 1983, then the words within third brackets substituted for the words 'Commissioners of the Howrah Municipality and the Bally Municipality, or' by W.B. Act 15 of 1995.] in default of the [said Corporation or Municipality, as the case may be,] [Words substituted for the words 'said Commissioners,' by W.B. Act 15 of 1995.] the State Government shall forthwith appoint a fit person to be a member in his place.
