Section 18 in The National Co-Operative Development Corporation Act, 1962
18. Vacancies, etc., not to invalidate acts and proceedings of the Corporation.
No act or proceeding of [the General Council. the Board or any of the committees of the Corporation] [Substituted by Act 3 of 1974, Section 13. for "the Corporation" (w.e.f. 1-4-1974)] shall be invalid by reason only of the existence of any vacancy among its members or any defect in the constitution thereof.
