Section 6 in The Jammu and Kashmir Energy Conversation Act, 2011
6. Vacancies etc. not to invalidate proceedings of Bureau, Governing Council or Committee.
- No act or proceeding of the Bureau or the Governing Council or any Committee shall be invalid merely by reason of, -(a)any vacancy in, or any defect in the constitution of, the Bureau or the Governing Council or the Committee ; or(b)any defect in the appointment of a person acting as a Director General or Secretary of the Bureau or a member of the Governing Council or the Committee ; or(c)any irregularity in the procedure of the Bureau or the Governing Council or the Committee not affecting the merits of the case.
