4H. [ Finality of orders. [Inserted by U.P. Act No. 1 of 1957.]
- No order of the State Government appointing any person on the Board or as the Presiding Officer of a Labour Court or Tribunal shall be called in question in any manner; and no act or proceeding before any Board, Labour Court or Tribunal shall be called in question in any manner on the ground merely of the existence of any vacancy in, or defect in, the Constitution of such Board, Labour Court or Tribunal.]
