Section 55 in The Information Technology Act, 2000
55. Orders constituting Appellate Tribunal to be final and not to invalidate its proceedings. -
No order of the Central Government appointing any person as theChairperson or Member of a Cyber Appellate Tribunal shall be called in question in any manner and no act or proceeding before a Cyber Appellate Tribunal shall be called in question in any manner on the ground merely of any defect in the constitution of a Cyber Appellate Tribunal.
