(1)No disqualification, or defect in the election or appointment, of a person acting as a Commissioner of a Board or a committee or a joint committee appointed under this Act or as the President of a meeting of the Board or of such committee or joint-committee, shall be deemed to vitiate any act or proceeding of the Board or of the committee or the joint committee, if the majority of the persons present at the time of the act being done or proceedings being taken were qualified and duly elected or appointed Commssio11ers of the Board or the committee or the joint-committee.
