Section 6(5) in Prohibition of Benami Property Transactions (Conditions of services of Members of Adjudicating Authority) Rules, 2019
(5)The Committee shall not be bound by the procedure laid down by the Code of Civil Procedure, 1908 (5 of 1908) but shall be guided by the principles of natural justice and shall regulate its own procedure, including the fixing of date, place and time of its inquiry.
