(1)No act done or proceeding taken under this Act shall be questioned on the ground merely of -(a)the existence of any vacancy in, or any defect in the constitution of, the Board or any Committee; or(b)any person having ceased to be a Trustee; or(c)any Trustee, or any person associated with the Board under section 19, or any other member of a Committee appointed under this Act, having voted or taken any other part in any proceeding in contravention of section 23; or(d)the failure to serve a notice under section 45 on any person, where no substantial injustice has resulted from such failure; or(e)any omission, defect or irregularity not affecting the merits of the case.(2)Every meeting of the Board, the minutes of the proceedings of which have been duly signed as prescribed in section 18, clause (h), shall be taken to have been duly convened and to be free from all defect and irregularity.Compensation.
