Section 14 in Assam Urban Water Supply and Sewerage Board Act, 1985
14. Acts of Board not to be invalidated by informality or Vacancy.
- No Act done or proceedings taken under this Act by the Board or any Committee shall be invalidated merely on the ground -(a)Of any vacancy or defect in the constitution of the Board or the Committee; or(b)Of any defect or irregularity in the appointment of a person acting as a Director thereof; or(c)Of any defect or irregularity in such Act or proceeding not affecting the merits of the case.
