Section 7 in The Advocates' Welfare Fund Act, 2001
7. Vacancies, etc., not to invalidate proceedings of Trustee Committee.—
No act or proceeding of the Trustee Committee shall be invalid merely by reason of—(a)any vacancy in, or any defect in the constitution of, the Trustee Committee; or(b)any defect or irregularity in the nomination of a person acting as the Chairperson or a Member of the Trustee Committee; or(c)any irregularity in the procedure of the Trustee Committee not affecting the merits of the case.
