3. Location of the Tribunal and other matters relating to the functioning of the Tribunal.
(1)The office of the Tribunal shall be located at the place as may be notified by the State Government.(2)Except on Saturdays, Sundays and other public holidays, the office of the Tribunal shall, subject to any order made by the Chairman, remain open from 9.30 a.m. to 6.00 p.m.(3)The official seal and emblem of the Tribunal shall be such as the State Government may notify.(4)No act or proceeding of the Tribunal shall be invalid by reason only of the existing of any vacancy among its members or any defect in its constitution.
