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Union of India - Section

Section 7M in Employees Provident Funds Miscellaneous Provisions Act, 1952

7M. Filling up of vacancies

If, for any reason, a vacancy occurs in the office of the Presiding Officer, the Central Government shall appoint another person in accordance with the provisions of this Act, to fill the vacancy and the proceedings may be continued before a Tribunal from the stage at which the vacancy is filled.