14. Acts of Board not to be invalidated by infirmity, vacancy, etc.
- No act done or proceeding taken under this Act by the Board or by any committee shall be invalidated merely on the ground of -(a)any vacancy or any defect in the constitution of the Board or the committee; or(b)any defect or irregularity in the appointment of a person acting as a member thereof; or(c)any member having acted or taken part in any proceedings in contravention of section 13; or(d)any defect or irregularity in such act of proceeding not affecting the merits of the case.
