Section 14 in The Orissa Water Supply and Sewerage Board Act, 1991
14. Actions not to be invalidated.
- No act or proceedings of the Board or a Committee appointed by the Board shall be invalidated merely on the ground of-(a)any vacancy of 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 Member of the Board or of a Committee thereof; or(c)any defect or irregularity in such act or proceedings, not affecting the substance.
