Section 6(4) in The Prevention Of Cruelty To Animals Act, 1960
(4)No act done or proceeding taken by the Board shall be questioned on the ground merely of the existence of any vacancy in, or defect in the constitution of, the Board and in particular, and without prejudice to the generality of the foregoing, during the period intervening between the expiry of the term for which the Board has been reconstituted under section 5A and its further reconstitution under that section, the ex officio members of the Board shall discharge all the powers and functions of the Board.
