Section 10(2) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(2)No act or proceeding of the Board of any council shall be invalidated merely by reason of-(a)any vacancy of any defect in its constitution; or(b)any defect in the appointment of a person acting as its member, or(c)any irregularity in its proceedings not affecting the merits of the case.
