Section 132(2) in The Himachal Pradesh Panchayati Raj Act, 1994
(2)No act done or proceeding taken by a Panchayat or Standing Committee or any other Committee appointed under this Act shall be questioned on account of any vacancy in membership or any defect in the election or qualification of the Chairman, Vice-Chairman, presiding authority, or member or any defect or irregularity of such actor proceeding or its procedure not affecting the merits of the case.
