(1)The Board shall meet at such times and places, and shall observe such procedure with regard to the transaction of business at its meetings (including the quorum at such meetings) as may be provided by regulations made by the Board.(2)Every decision of the Board shall, as far as possible, be on the basis of a simple majority.(3)No act or proceeding of the Board shall be invalidated merely by reason of—(a)any vacancy in, or any defect in the constitution of, the Board;(b)any defect in the appointment of a person acting as a member of the Board;(c)any irregularity in the procedure of the Board not affecting the merits of the case.
