The Architects Act, 1972.

7.Validity of act or proceeding of Council, Executive Committee or other committees not to be invalidated by reason of vacancy, etc.-

No act or proceeding of the Council or the Executive Committee or any other committee shall be invalid merely by reason of-

(a) any vacancy in, or defect in the constitution of, the Council, the Executive committee or any other committee, or

(b) any defect in the election or nomination of a person acting as a member there of, or

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