Section 4 in The Goa Administrative Tribunal Act, 1965
4. Vacancies, etc., not to invalidate acts and proceedings of Tribunal.
(1)No Act done by the Tribunal and no proceedings before it shall be questioned on the ground merely [...] [The words and figure 'of the existence of any vacancy in, or' have been omitted, by the Amendment Act (4 of 1997).] any defect in the constitution of the Tribunal.[...] [Sub-section (2) of section 4 omitted, by the Amendment Act, 1996 (4 of 1997).]
