Section 11(2) in The Calcutta Municipal Corporation Act, 1980
(2)Each Borough Committee shall consist of the Councillors [* * * * * * * * *] [Words and figures omitted by W.B. Act 36 of 1994.] elected from the wards constituting the borough :Provided that no act or proceedings of a Borough Committee shall be called in question or shall become invalid merely by reason of any vacancy in it.
