Section 3(9) in The Jute Manufactures Development Council Act, 1983
(9)No act or proceeding of the Council or any committee appointed by it under section 5 shall be invalidated merely by reason of--(a)any vacancy in, or any defect in the constitution of, the Council or such committee; or(b)any defect in the appointment of a person acting as a member of the Council or such committee; or(c)any irregularity in the procedure of the Council or such committee not affecting the merits of the case.
