8. Acts or proceedings of committee not to be invalidated.
- No act or proceeding of the Committee shall be invalidated merely by reason of-(a)any vacancy in, or any defect in the constitution of, the Committee;(b)any defect in the election or nomination of a person acting as the Chairman or a member of the Committee; or(c)any irregularity in the procedure of the Committee not affecting the merits of the case.
