Section 27 in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
27. Acts of trustees or Board of trustees not to be invalidated by infirmity, vacancy etc.,
- No act or proceedings of the trustee or trustees appointed or deemed to be appointed or Board of Trustees constituted or deemed to be constituted under section 15 shall be deemed to be invalid by reason only of a defect in the appointment of such trustee or trustees or constitution of such board of trustess or on the ground that the trustee, the Chairman or any member of the Board, as the case may be, was not entitled to hold or continue in such office by reason of any disqualification or by reason of any irregularity or illegality in his appointment or by reason of such act or proceeding having been done or conducted during the period of any vacancy in the office of the trustee, Chairman or member of the Board.
