Section 14 in The Gujarat Maritime Board Act, 1981
14. Defects in appointments not to invalidate acts, etc.
- No act or proceeding of the Board or of any its committees shall be invalid merely by reason of,-(a)any vacancy therein or any defect in the constitution thereof;(b)any disqualification of or any defect in the appointment of, a person acting as a member thereof; or(c)any member having acted or taken part in any proceeding in contravention of Section 13;(d)any irregularity in its procedure not affecting merits of the case.
