Section 162(7) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(7)No Act or proceeding of any Tribunal shall be deemed to be invalid by reason only of the existence of any vacancy among its members or any defect, in the constitution or reconstitution thereof.]First Schedule 1[See Section 2 (28)I. The temple of Sri Venkateswaraswami on Tirumala Hills withthe sub-temples of :
