Section 19 in The Punjab Infrastructure (Development & Regulation) Act, 2002
19. Vacancies not to invalidate proceedings of the Board.
- No Act or proceeding of the Board shall be invalid merely by reason of :-(i)any vacancy in, or any defect in the Constitution of the Board ; or(ii)[ any defect in the appointment of a person acting as a Chairman or Vice-Chairman or Member of the Board; or] [Substituted by Punjab Act No. 13 of 2017, dated 13.7.2017.].(iii)any irregularity in the procedure of the Board not affecting the merits of the case.
