(3)Where the report of any settlement arrived at in the course of conciliation proceeding before a Board is signed by the Chairman and all the other members of the Board, no such settlement shall be invalid by reason only of the casual or unforeseen absence of any of the members (including the Chairman) of the Board during any stage of the proceeding.][CHAPTER II-A] [ Chap. II-A consisting of Sections 9-A and 9-B, inserted by Act 36 of 1956, Section 6, (w.e.f. 10.3.1957).] Notice Of Change
