Section 5(4) in The M.P. Khadi Tatha Gramodyog Adhiniyam, 1978
(4)No act or proceeding of the Board or any committee appointed by it under Section 8 shall be invalidated merely by reasons of-(a)any vacancy in, or any defect in the constitution of the Board or such committee; or(b)any defect in the appointment of a person acting as a member of the Board or such committee; or(c)any irregularity in the procedure of the Board or such committee not affecting the merits of the case.
