Section 8 in M.P. Adhivakta Kalyan Nidhi Adhiniyam, 1982
8. Act of Trustee Committee not to be invalidated by vacancy, defect, etc.
- No act done or proceedings taken under this Act or the rules made thereunder by the Trustee Committee shall be invalidated merely by reasons of-(a)any vacancy or defect in the constitution of the Trustee Committee; or(b)any defect or irregularity in the nomination of any person as a member thereof; or(e)any defect or irregularity in such act or proceeding not affecting the merits of the case.
