Section 5 in The Central Advisory Committee For Lighthouses (Procedural) Rules, 1976
5. Vacancies, etc.
, not to invalidate acts and proceedings. - No act or proceedings of the Committee shall be deemed to be invalid on the ground merely of:(a)the existence of any vacancy in or defect in the constitution of the Committee; or(b)any omission, defect or irregularity not affecting the merits of the case.
