Section 6 — Filling of vacancies.

The Illegal Migrants (Determination by Tribunals) Act, 1983
If, for any reason, any vacancy occurs in the office of the Chairman or 1 [the member] of a Tribunal, the Central Government may fill the vacancy by appointing any person who fulfils the qualifications specified in sub-section (2) of section 5, as the Chairman, or, as the case may be, member of such Tribunal.

Official Hindi (PDF) ↗

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