Section 6 in The Bureau Of Indian Standards Act, 1986
6. Vacancies, etc., not to invalidate proceedings of Bureau, Executive Committee, etc
.-No act or proceedings of the Bureau, the Executive Committee or any Committee constituted under section 5 shall be invalid merely by reason of-(a)any vacancy in, or any defect in the constitution of the Bureau or the Committee; or(b)any defect in the appointment of a person acting as a member of the Bureau or Committee; or(c)any irregularity in the procedure of the Bureau or the Committee not affecting the merits of the case.
