Section 8 in The Jammu and Kashmir Advocates Welfare Fund Act, 1997
8. Act of Trustee Committee not to be invalidated by vacancy, defect etc.
- No act done or proceeding taken under this Act or rule made thereunder by the Trustee Committee shall be invalidated merely by reason of-(a)any vacancy or any defect in the constitution of the Committee ; or(b)any defect or irregularity in the nomination of any person as a member thereof ; or(c)any defect or irregularity in such act or proceeding not effecting the merit of the case.
