14. Defects in appointment not to invalidate acts, etc.
- No act or proceeding of the Board or of any of its committees shall be invalid merely by reason of,-(a)any vacancy therein or any defect in the constitution thereof; or(b)any disqualification of or any defect in the appointment of, a person acting as a member thereof; or(c)any member having acted or taken part in any proceedings in contravention of section 13; or(d)any defects or irregularity in its procedure not affecting merits of the case.
