Section 6 in The Bureau Of Indian Standards Act, 2016
6. Vacancies, etc., not to invalidate act or proceedings
No act or proceedings of the Governing Council, under section 3 shall be invalid merely by reason of--(a)any vacancy in, or any defect in the constitution of the Governing Council; or(b)any defect in the appointment of a person acting as a member of the Governing Council; or(c)any irregularity in the procedure of the Governing Council not affecting the merits of the case
