Section 43E in The Arbitration And Conciliation Act, 1996
43E. Vacancies, etc., not to invalidate proceedings of Council.
- No act or proceeding of the Council shall be invalid merely by reason of(a)any vacancy or any defect, in the constitution of the Council;(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.
