Section 6 in The National Capital Region Planning Board Act, 1985
6. Vacancies, etc., not to invalidate proceedings of the Board or the Committee.
- No act or proceeding of the Board or the Committee shall be invalid merely by reason of-(a)the existence of any vacancy in, or any defect in the constitution of, the Board or the Committee; or(b)any, irregularity in the procedure of the Board or of the Committee not affecting the merits of the case.
