Section 16 in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993
16. Orders constituting Tribunal or an Appellate Tribunal to be final and not to invalidate its proceedings.
- No order of the Central Government appointing any person as [the Presiding Officer of a Tribunal or the Chairperson of an Appellate Tribunal] [Substituted by Act 1 of 2000, Section 2, for "the Presiding Officer of a Tribunal or an Appellate Tribunal" (w.r.e.f. 17.1.2000).] shall be called in question in any manner, and no act or proceeding before a Tribunal or an Appellate Tribunal shall be called in question in any manner on the ground merely of any defect in the constitution of a Tribunal or an Appellate Tribunal.
