Section 10 in The Gujarat Municipal Finance Board Act, 1979
10. Acts not to be invalidated by vacancy, informality, etc.
- No act or proceeding of the Board or a Committee appointed by the Board shall be invalid merely on the ground of-(a)any vacancy of a Chairman or a member or any defect in the constitution or reconstitution of the Board or a committee thereof; or(b)any defect or irregularity in the appointment of a person as a Chairman or member of the Board or of a committee thereof; or(c)any defect or irregularity in such act or proceeding, not affecting the substance.
