The Academy of Scientific and Innovative Research, 2011

37. Vacancies, etc., not to invalidate acts or proceedings of Board, Academy or any other body.-

No act of the Board or the Academy or any other body set up under this Act or the Statutes, shall be invalid merely by reason of-

(a) any vacancy in, or defect in the constitution thereof; or

(b) any defect in the selection, nomination or appointment of a person acting as a member thereof; or

(c) any irregularity in its procedure not affecting the merits of the case.