Section 9 in The Gujarat Khadi and Village Industries Act, 2006
9. Vacancy etc. not to invalidate proceeding of Board or Committee.
- No act or proceeding of the Board or any of its committees shall be invalidated merely by reason of-(a)any vacancy therein, or any defect in the constitution thereof, or(b)any disqualification of or any defect in the appointment of a person acting as a member thereof, or(c)any irregularity in its procedure not affecting the merits of the case.
