Section 24 in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
24. Defects not to invalidate acts.
(1)No act or proceeding of the Board or of any Committee shall be questioned on the ground merely of the existence of any vacancy in, or defect in, the constitution or reconstitution of, the Board or the Committee, as the case may be.(2)All acts done by any person acting in good faith as a director shall, notwithstanding that he was disqualified to be a director or that there was any other defect in his appointment, be deemed to be valid.
