Section 192(1) in Haryana Panchayati Raj Act, 1994
(1)No act done or proceedings taken by a Gram Panchayat, Panchayat Samiti, Zila Parishad or any Committee appointed under this Act, shall be questioned in any court on account of any vacancy in membership or any defect in the election or qualifications of a Panch, [-] [Omitted the word 'Up-Sarpanch' vide Haryana Act No. 10 of 1999.], Sarpanch, Member, Chairman, Vice-Chairman, President or Vice-President as the case may be.
