Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22] [Entire Act]

NCT Delhi - Subsection

Section 22(3) in The Delhi Vidyut Board Rules, 1997

(3)No proceedings of the Consultative Council shall be invalidated by reason merely of a vacancy or vacancies existing in the Consultative Council or by reason of non-receipt of the notice or the agenda paper, provided these were duly issued, or by reason of any irregularity in the conduct of the business of the meeting.