Section 18F in The Orissa Agricultural Produce Markets Act, 1956
18F. Proceedings not invalidated by reasons of vacancies etc.
- No act done or proceedings taken under this Act by the Board or a sub-committee appointed by the Board shall be invalidated merely on the ground of -(a)any vacancy or defect in the constitution of the Board or any Subcommittee; or(b)any defect or irregularity in the appointment of any person acting as a member thereof ; or(c)any defect or irregularity in such act or proceedings not affecting the substance.
