Section 6 in The Punjab Labour Welfare Fund Act, 1965
6. Vacancies, etc. not to invalidate proceedings of Board.
- No act done, or proceeding taken, under this Board shall be invalid merely on the ground -(a)of any vacancy or defect in the constitution of the Board; or(b)of any defect or irregularity in the nomination of a person acting as a member thereof; or(c)of any defect or irregularity in such act or proceeding, not affecting the merits of the case.
