Section 7 in West Bengal Unorganised Sector Workers Welfare Act, 2007
7. Vacancies amongst members or defect in Constitution not to invalidate acts or proceedings of the Board.
- No act or proceeding of the Board shall be deemed to be invalid by reason of-(a)any vacancy in or any defect in the Constitution of the Board;(b)any defect in the appointment of a person acting as a Chairperson, the Vice-Chairperson and the members of the Board; and(c)any irregularity in the procedure of the Board not affecting the merit of the case.
