Section 36 in The Benami Transactions (Prohibition) Act, 1988
36. Vacancies, etc., not to invalidate proceedings of Appellate Tribunal
No act or proceeding of the Appellate Tribunal shall be invalid merely by reason of-(a)any vacancy in, or any defect in the constitution of the Tribunal; or(b)any defect in the appointment of a person acting as a Member of the Tribunal; or(c)any irregularity in the procedure of the Tribunal not affecting the merits of the case.
