Section 4B in The Kerala Minimum Wages Rules, 1958
4B. [ [Inserted by SRO No. 162/76 dated 10-2-1976.]
No Act or proceeding of the Committee or the Board shall be Questioned on account of any vacancy in the membership or any defect in the appointment of member thereof or any defect or irregularity in any such act or proceeding, not effecting the merits of the case]
