6. Vacancies, etc., not to invalidate proceedings of the Board or the Executive Committee.-

No act or proceeding of the Board or the Executive Committee shall be invalidated by reason of-

(a) any vacancy in the Board or the Executive Committee;

(b) any defect in the composition of, or in any appointment to, the Board or the Executive Committee;

(c) any irregularity in the procedure of the Board or the Executive Committee not affecting the merits of the case.