Section 20 in The Coal Mines Provident Fund Scheme
20. Acts of the Board etc. not invalid by reason of defect in constitution.
- No act of the Board [@] [The words 'or the committee' 'or members of the committee' 'or of the committee,' 'or members as the case may be' 'or the committee' 'or member' 'or election' 'and/or the committee' omitted by S.R.O. 1360 dated 1.6.56.] shall be deemed to be invalid by reason of any defect in the constitution of the Board [@] [The words 'or the committee' 'or members of the committee' 'or of the committee,' 'or members as the case may be' 'or the committee' 'or member' 'or election' 'and/or the committee' omitted by S.R.O. 1360 dated 1.6.56.] or on the ground that any trustee [@] [The words 'or the committee' 'or members of the committee' 'or of the committee,' 'or members as the case may be' 'or the committee' 'or member' 'or election' 'and/or the committee' omitted by S.R.O. 1360 dated 1.6.56.] thereof was not entitled to hold or continue in office by reason of any disqualification or of any irregularity in the [appointment] [The word 'nomination' substituted vide G.S.R. No. 492 dated 1.4.66.] [@] [The words 'or the committee' 'or members of the committee' 'or of the committee', 'or members as the case may be', 'or the committee', 'or member' 'or election' 'and/or the committee' omitted by S. R.O. 1360 dated 1.6.56.] or by reason of such act having been done during the period of any vacancy in the Board [@] [The words 'or the committee' 'or members of the committee' 'or of the committee', 'or members as the case may be', 'or the committee', 'or member' 'or election' 'and/or the committee' omitted by S. R.O. 1360 dated 1.6.56.].
