Section 40(1) in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976
(1)No act or proceeding of the Board or of any committee of the Nigam shall be invalid merely by reason of-(a)any vacancy in, or defect in the composition of, the Board or Committee, as the case may be; or(b)any defect in the nomination of any person acting as a director of the Nigam or member of the committee; or(c)any defect or irregularity in the procedure of the Board or committee, as the case may be.
