(5)[No act or proceeding of the Board, the Registration Committee or any Committee appointed under section 6, shall be called in question on the ground merely of the existence of any vacancy in, or any defect in the constitution of, the Board, the Registration Committee or such Committee, as the case may be.] [ Substituted by Act 24 of 1977, Section 2, for sub-S. (5) (w.e.f. 2.8.1977).]
