10. Acts not to be invalidated by informality of vacancy.
- No act done or proceedings taken under this Act by the Authority or a committee appointed by the Authority shall be invalidated merely on the ground of -(a)any vacancy or defect in the constitution of the Authority or any committee thereof; or(b)any defect or irregularity in the appointment of a person acting as a member thereof; or(c)any. defect or irregularity in such act or proceedings not affecting the substance.
