Section 4 in Haryana Murrah Buffalo and Other Milch Animal Breed Rules, 2002
4. Effects of the vacancies. Section 17.
- No act done, or proceeding taken, under the Act and these rules by the Board shall be invalid merely on the ground -(a)of any vacancy or defect in the constitution of the Board; or(b)of any defect or irregularity in nomination or cooption of a person acting as a member thereof;or(c)of any defect or irregularity in such act or proceeding not affecting the merits of the case.
