Section 23 in The Indian Council Of World Affairs Act, 2001
23. Vacancy, etc. not to invalidate proceedings of the Council.
No act or proceeding of the Council, Governing Body or any standing or ad hoc committee under this Act shall be invalid merely by reason of-(a)any vacancy in, or any defect in the constitution of, the Council; or(b)any defect in the appointment of a person acting as a member of the Council; or(c)any irregularity in the procedure of the Council not affecting the merits of the case.[23A. Transitory provision. - For the removal of doubts, it is hereby declared that till the constitution of a Council in terms of subsection (2) of section 7, the Council referred to in sub-section (1) thereof shall be deemed to have been a Council for the purposes of this Act notwithstanding anything contrary contained in any provision of this Act:Provided that anything done or any action taken or any proceeding initiated under any provision of this Act or rules or regulations made thereunder shall not be called in question before any court or other authority because of non-existence of a Council in terms of sub-section (2) of section 7.][New section 23A inserted by Indian Council of World Affairs (Amendment) Act, 2003(5 of 2004) ]
