Section 48(1) in The Bonded Labour System (Abolition) Ordinance, 1975
(1)No act or proceeding of the Board or of any committee of the corporation shall be questioned on the ground merely of the existence of any vacancy in, or defect in the constitution of the Board or committee or on the ground of any director or member of any committee having acted or taken part in any proceeding in contravention of section 16.
