Section 16 in New Delhi International Arbitration Centre Act, 2019
16. Vacancies, etc., not to invalidate proceedings of Centre.
- No act or proceedings of the Centre shall be invalid merely by reason of,-(a)any vacancy or any defect in the constitution of the Centre; or(b)any defect in the appointment of a person acting as a Member of the Centre; or(c)any irregularity in the procedure of the Centre not affecting the merits of the case.
