.-(1) No act or proceeding of a Board or of any Committee of a Board shall be invalid by reason only of the existence of a vacancy in the Board or Committee.(2)No disqualification or defect in the election, nomination or appointment of a person acting as the President or a member of a Board or of any such Committee shall vitiate any act or proceeding of the Board or Committee if the majority of the persons present at the time of the act being done or the proceeding being taken were duly qualified members thereof.(3)Any document or minutes which purport to be the record of the proceedings of a Board or any Committee of a Board shall, if made and signed substantially in the manner prescribed for the making and signing of the record of such proceedings, be presumed to be a correct record of the proceedings of a duly convened meeting, held by a duly constituted Board or Committee, as the case may be, whereof all the members were duly qualified.
