Section 17 in The Employees' Provident Funds Scheme, 1952
17. [ Acts of [* * *] [Substituted by G.S.R. 1845, dated 28.11.1963 (w.e.f. 30.11.1963).][a Regional Committee not invalid by reason merely of any vacancy in, or defect in the constitution, etc. [Substituted by G.S.R. 1845, dated 28.11.1963 (w.e.f. 30.11.1963).]
- No act or proceeding of [* * *][a Regional Committee shall be deemed to be invalid by reason merely of any vacancy in or any defect in the constitution of [* * *] [Substituted by G.S.R. 1845, dated 28.11.1963 (w.e.f. 30.11.1963).][the Regional Committee [* * *] [Substituted by G.S.R. 1845, dated 28.11.1963 (w.e.f. 30.11.1963).].]
