7. Validity of act or proceeding of Council, Executive Committee or other committees not to be invalidated by reason of vacancy, etc.-
No act or proceeding of the Council or the Executive Committee or any other committee shall be invalid merely by reason of-(a)any vacancy in, or defect in the constitution of, the Council, the Executive committee or any other committee, or(b)any defect in the election or nomination of a person acting as a member there of, or(c)any irregularity in procedure not affecting the merits of the case.
