Section 7 in The Rajasthan Advocates Welfare Fund Act, 1987
7. Act of Trustee Committee not to be invalidated by vacancy, defect or irregularity.
- No act done or proceedings taken, under this Act or the rules made thereunder, by the Trustee Committee shall be invalidated merely by reason of-(a)any vacancy or defect in the constitution of the Trustee Committee; or(b)any defect or irregularity in the nomination of any person as a member thereof; or(c)any defect or irregularity in such act or proceedings not affecting the merit of the case.
