Section 7 in Jharkhand Advocates Clerks Welfare Fund Act, 2018
7. Act of the committee not be invalid by defect, vacancy, etc..
- No act done or proceeding taken under this Act or the rule made thereunder by the Committee shall be invalidated merely by the reason of -(a)any vacancy or defect in the constitution of the Committee; or(b)any defect or irregularity in nomination og any person as a member thereof; or(c)any defect or irregularity in such act or proceeding not affecting the merits of the case.
