Section 35 in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971
35. Constitution of the Board.
(1)The Board shall consist of a Chairman and such number of other official and non-official members not exceeding fifteen as may be prescribed.(2)The Chairman and other members of the Board shall be appointed by the Government.(3)No act or proceeding of the Board shall be invalid by reason only by the existence of any vacancy among its members or any defect in the appointment of a member thereof.
