Section 10 in The Sick Industrial Companies (Special Provisions) Act, 1985
10. Vacancies, etc., not to invalidate proceedings of Board and Appellate Authority .-No act or proceeding of the Board or, as the case may be, the Appellate Authority shall be questioned on the ground merely of the existence of any vacancy or defect in the constitution of the Board or the Appellate Authority or any defect in the appointment of a person acting as a Member of the Board or the Appellate Authority.
