Section 7 in Kerala Advocates' Welfare Fund Act, 1980
7. Act of Trustee Commute not to be invalidated by vacancy, defect, etc.
- No act done or proceeding taken (under this Act or the rules made there- under by the Trustee Committee shall be invalidated merely by reason of-(a)any vacancy or 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 affecting the merits of the case.
