Section 54 in The State Bank Of India (Subsidiary Banks) Act, 1959
54. Defects in appointment or constitution not to invalidate acts or proceedings.
(1)No act or proceeding of the Board of Directors of a subsidiary bank shall be questioned on the ground merely of the existence of any vacancy in, or defect in the constitution of, the Board.(2)All acts done by any person acting in good faith as a director of a subsidiary bank shall, notwithstanding that he was disqualified to be a director or that there was any other defect in his appointment, be deemed to be valid.
