Section 11 in Kerala Labour Welfare Fund Act, 1975
11. Acts of Board or committee not to be invalidated by informality, vacancy, etc.
- No act done or proceeding taken under this Act by the Board or any committee shall be invalidated merely on the ground-(a)of any vacancy or defect in the constitution of the Board or the committee; or(b)of any defect or irregularity in the appointment of a person acting as a member thereof;or(c)of any defect or irregularity in such act or proceeding not affecting the merits of the case.
