145. Act of Board or committee not to be invalidated by informality.
- No act of the Board, or its executive Committee or of a committee shall be held invalid in any judicial preceding on the ground of any defect in the constitution of the Board, Executive Committee or Committee, as the case may be, or on account of any irregularity in the procedure of the Board, Executive Committee or Committee, as the case may be, unless the defect or irregularity has occasioned a failure of justice.
