Section 194(1) in Insolvency And Bankruptcy Code, 2016
(1)No act or proceeding of the Board shall be invalid merely by reason of-(a)any vacancy in, or any defect in the constitution of, the Board; or(b)any defect in the appointment of a person acting as a member of the Board; or(c)any irregularity in the procedure of the Board not affecting the merits of the case.
