Section 27(2) in THE REGIONAL RURAL BANKS ACT, 1976
(2)No act or proceeding of any Board of directors or of any committee of a Regional Rural Bank shall be invalid merely on the ground of the existence of any vacancy in, or defect in the constitution of, such Board or committee, as the case may be. -------------------------------------------------------- 1. Ins. by Act 1 of 1988, s. 13 (w.e.f. 28-9-1988). 2. Ins. by s. 14, ibid (w.e.f. 28-9-1988). 274
