6. Vacancies, etc, not to invalidate proceedings of the Board or the Executive Committee.
No act or proceeding of the Board or the Executive Committee shall be invalidated by reason of-(a)any vacancy in the Board or the Executive Committee;(b)any defect in the composition of, or in any appointment to, the Board or the Executive Committee;(c)any irregularity in the procedure of the Board or the Executive Committee not affecting the merits of the case.
