20. Defects in appointments or election not to invalidate acts, etc .-No act or proceeding of a Board or of any of its committees shall be invalid merely by reason of-
(a)any vacancy therein or any defect in the constitution thereof, or(b)any defect in the election or appointment of a person as a member thereof, or(c)any Trustee having acted or taken part in any proceedings in contravention of section 19, or(d)any irregularity in its procedure not affecting merits of the case.
