Section 77 in Andhra Pradesh State Financial Corporation General Regulations, 2004
77. Acts of Directors valid notwithstanding subsequent discovery of disqualifications.
- All acts done at any meeting of the Board or the Executive Committee or an Advisory Committee by any person acting as Director of the Board or member of the Executive Committee or of an Advisory Committee shall, notwithstanding that it shall afterwards be discovered that there was some defect in the appointment of such persons or that they or any of them were disqualified, be as valid as if every such person had been duly appointed and duly qualified.
