Section 7 in Jharkhand Advocates' Welfare Fund Act, 2012
7. Vacancies, etc. not to invalidate proceedings of Trustee Committee.
- No act or proceeding of the Trustee Committee shall be invalid merely by reason of:-(a)any vacancy in, or any defect in the constitution of, the Trustee Committee or.(b)any defect or irregularity in the nomination of a person acting as the Chairpersons or a Member of the Trustee Committee; or(c)any irregularity in the procedure of the Trustee Committee not affecting the merits of the case.
