Section 16 in Madras Hindu Religious and Charitable Endowments Act, 1951
16. Act of Area Committee [and Temple Advisory Committees] [Inserted by Act No. 31 of 2008.] not to be invalidated by informality.
- No act of an Area Committee [and Temple Advisory Committees] [Inserted by Act No. 31 of 2008.] shall be deemed to be invalid by reason only of a defect in its constitution or on the ground that the Chairman or any member thereof was disqualified for, or had ceased to hold his office, or by reason of such act having been done during the period of any vacancy in the office of the Chairman or any member of such Committee.
