(1)No disqualification, or defect in the election or appointment, of a person acting as a Commissioner of a Board or a committee or a joint committee appointed under this Act or as the President of a meeting of the Board or of such committee or joint-committee, shall be deemed to vitiate any act or proceeding of the Board or of the committee or the joint committee, if the majority of the persons present at the time of the act being done or proceedings being taken were qualified and duly elected or appointed Commssio11ers of the Board or the committee or the joint-committee.(2)Until the country is proved, any document or minutes, which purport to be the record of the proceedings of the Board or committee or joint committee shall if substantially made and signed is the manner prescribed for the making and signing of the record of such proceedings, be deemed to be a correct record of the proceedings or a duly concerned meeting held by a duly constituted Municipal Board or committee or joint committee, whereof all the Commissioners were duly qualified.(3)The powers of the Board or of any committee or joint-committee may be exercised notwithstanding any vacancy in their number.(4)Accidental omission to serve notice of a meeting on any commissioner of a Board or committee or joint committee shall not affect the validity of a meeting of the Board or of the committee or joint-committee.
