Section 9 in The Punjab Khadi and Village Industries Board Act, 1955
9. Vacancy, defect in appointment, etc., not to invalidate acts and proceeding.
- No act or proceeding of the Board under this Act, shall be questioned on the ground merely of the existence of any vacancy in, or defect in the appointment of a member or the constitution of the Board :Provided that the Board shall not act or take any proceedings, at any time when by reason of any vacancy occurring the number of continuing non-official members is less than one-third of the total number of such non-official members in the Board.
