Section 12 in The M.P. Griha Nirman Mandal Adhiniyam, 1972
12. Vacancies, etc., are not to invalidate proceedings.
- No act or proceeding of the Board shall be invalid merely by reason of-(a)any vacancy in or defect in the constitution of the Board, or(b)any defect in the appointment or qualification of any person acting as a member of the Board, or(c)any defect or irregularity in the procedure of the Board not affecting the merit of the case.
