Section 15(1) in The Goa Administrative Tribunal Act, 1965
(1)Notwithstanding anything contained in this Act or in any other law for the time being in force the Administrative Tribunal constituted by order of the State Government No. L. D. 45/64 dated the 26th June, 1964, shall be deemed to have been validly constituted in accordance with law and the President and Members thereof appointed by the same order shall be deemed to have been duly appointed in accordance with law and the said President and Members shall be the Chairman and Members respectively of the Tribunal under this Act, until appointments are made in their places.
