Section 7 in Andhra Pradesh Advocates' Clerks' Welfare Fund Act, 1992
7. Act of Committee not to be invalidated by defect etc..
- No act done or proceeding 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;(c)any defect or irregularity in such act or proceeding not affecting the merits of the case.
