Section 14 in The West Bengal Maritime Board Act, 2000
14. Defects in appointment not to invalidate acts etc.
- No act or proceeding of the Board or of any Committee of the Board shall be invalid merely by reason of-(a)any vacancy therein or any defect in the constitution thereof; or(b)any disqualification, or any defect in the appointment, of a person acting as a member thereof; or(c)any member having acted or taken part in any proceedings in contravention of the provisions of section 13; or(d)any irregularity in its procedure not affecting the merits of the case.
