192. Defect of irregularity not to vitiate proceedings.
(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.(2)Until the contrary is proved, every meeting of Gram Panchayat, Panchayat Samiti, Zila Parishad or any Committee appointed under this Act, shall be deemed to have been duly convened and held and all persons attending the meeting shall be deemed to have been duly qualified, when the minutes of the meeting or proceedings have been duly signed in accordance with this provisions of this Act.
