Section 13 in Investor Education and Protection Fund Authority (Appointment of Chairperson and Members, holding of meetings and provision for offices and officers) Rules, 2016
13. Vacancies, etc., not to invalidate proceedings of Authority.
- No act or proceeding of the Authority and its Committees shall be invalid merely by reason of-(a)any vacancy in, or any defect in the constitution of the Authority and its Committees;(b)any defect in the appointment of a person acting as a member of the Authority and its Committees;(c)any laches in the procedure of the Authority and its Committees not affecting the merits of the case.
