Section 69 in The Orissa State Financial Corporation General Regulations, 2003
69. Acts of Directors valid not withstanding subsequent discovery of disqualification.
- All Acts done at any meeting of the Board or the Executive Committee or an Advisory Committee or by any person acting as Director of the Board, or member of the Executive Committee or of an Advisory Committee shall, notwithstanding that it shall afterwards be discovered that there was some defect in the appointment of such persons or that they or any of them are disqualified, be as valid as if every such person had been duly appointed and duly qualified.
