Section 48 in Railways Rates Tribunal (Procedure) Regulations, 1990
48. Change in personnel of tribunal.-
Where the Tribunal is prevented by a change in its personnel from concluding any proceedings before it the succeeding re-constituted Tribunal may resume the same from the stage at which the previous Tribunal left it, and it may give a decision, or submit a report, written but not given or submitted by its predecessor, and correct the bill of costs relating lo a decision given by its predecessor.
