Section 2(2) in The Rajasthan Industrial Tribunal (Constitution and Proceedings) Validating Act, 1959
(2)Notwithstanding as aforesaid, of reference made to, and all proceedings taken, orders passed and awards given therein by the Industrial Tribunal mentioned in sub-section (i) during the said period shall be deemed respectively to have been made, taken, passed and given as if the said Tribunal were constituted under section 7A of the said Act.
