Section 16(6) in Punjab Water Supply and Sewerage Board Act, 1976
(6)No act done or proceeding taken under this Act by the Board shall be invalid merely on the ground of existence of any vacancy amongst members, or by reasons of defect or irregularity in its constitution or any irregularity in procedure not affecting the merits of the case.Explanation. - The expression "member" used in this section shall include an Associate Member.
