LexSection 36-O — Filling up of vacancies.
The National Housing Bank Act, 1987
1 [ 36-O. Filling up of vacancies. --If, for any reason other than temporary absence, any vacancy occurs in the office of the Presiding Officer of an Appellate Tribunal, then 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 the Appellate Tribunal from the stage at which the vacancy is filled.]Open in Lexace · Ask the AI about this section