Section 9 in Road Transport Corporations Act, 1950
9. Vacancies amongst members or defect in the constitution not to invalidate acts or proceedings of a [Corporation or its Board ] [Substituted by Act 63 of 1982, Section 16 and Sch., for " Corporation" (w.e.f. 13.11.1982).]
.No act or proceeding of a [Corporation or its Board] [Substituted by Act 63 of 1982, Section 16 and Sch., for " Corporation" (w.e.f. 13.11.1982).] shall be invalid by reason only of the existence of any vacancy [in its Board] [Substituted by Act 63 of 1982, Section 5, for " amongst its members" (w.e.f. 13.11.1982).] or any defect in the constitution thereof.
