(7)A change in the membership of a tribunal under the provisions of [* * * ] [The words bracket and figure "sub-section (5) or" omitted by East Punjab Act 44 of 1948, section 2.] sub-section (6) shall not invalidate any previous or subsequent proceedings in any matter pending before it, nor shall it be necessary for a tribunal on account of such change to recommence any enquiry into any matter pending before it for disposal.
