6. Vacancies, etc., not to invalidate proceedings of Bureau, Executive Committee, etc.-

No act or proceedings of the Bureau, the Executive Committee or any Committee constituted under section 5 shall be invalid merely by reason of-

(a) any vacancy in, or any defect in the constitution of the Bureau or the Committee; or

(b) any defect in the appointment of a person acting as a member of the Bureau or Committee; or

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

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