Section 9 in Banking Companies (Acquisition And Transfer of Undertaking) Act, 1969
9. Procedure of the Tribunal.-
(1)Every Tribunal shall have power to regulate its own procedure.(2)Every Tribunal may hold the whole or any part of its inquiry in camera.(3)Any arithmetical or clerical error in any order of a Tribunal or any error arising three in from an accidental slip or omission may, at any time, be corrected by such Tribunal either of its own motion or on the application of any of the parties.
