Section 7 in The Himachal Pradesh Advocates Welfare Fund Act, 1996
7. Acts of Trustee Committee not to be invalidated by vacancy, defect etc.
- No act done or no proceeding taken by or under this Act by the Trustee Committee shall be invalidated merely by reason of-(a)any vacancy or defect in the constitution of the 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 proceeding not affecting the merits of the case.
