Section 15 in Karnataka Urban Water Supply and Drainage Board Act, 1973
15. Acts of Board not to be invalidated by informality or vacancy.
- No act done or proceedings taken under this Act by the Board or any committee shall be invalidated merely on the ground, -(a)of any vacancy or defect in the constitution of the Board or the committee; or(b)of any defect or irregularity in the appointment of a person acting as a director thereof; or(c)of any defect or irregularity in such act or proceeding not affecting the merits of the case.
