Section 9 in Kerala Advocates' Clerks Welfare Fund Act, 2003
9. Act of Committee not to be invalidated by defect etc.
- No act done or proceedings taken under this Act or the rules made thereunder by the Committee shall be invalidated merely by reason of,-(a)any vacancy or defect in the constitution of the Committee; or(b)any defect or irregularity in the election of any person as a member thereof; or(c)any defect or irregularity in such act or proceedings not affecting the merits of the case.
