Section 35 in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
35. Act of Committee not to be invalidated.
- No act of Committee or of any Sub-Committee thereof or of any person acting as a member, Chairman, Vice Chairman, presiding Authority or Secretary of the Committee shall be deemed to be invalid by reason only of some defect in the constitution or appointment of such Committee, Sub-Committee, Members, Chairman, Vice-Chairman, presiding authority or Secretary of the Committee or on the ground that they or any of them were disqualified for such office, or that formal notice of the intention to hold meeting of the Committee or of the Sub-Committee was not given duly or by reason of such act having been done during the period of any vacancy in the office of the Chairman, Vice Chairman, or Secretary of the Committee or member of such Committee or Sub-Committee or for any other infirmity not affecting the merits of the case.
