Energy Conservation Act, 2001

6. Vacancies, etc., not to invalidate proceedings of Bureau, Governing Council or Committee.-

No act or proceeding of the Bureau or the Governing Council or any Committee shall be invalid merely by reason of-

a.     any vacancy in, or any defect in the constitution of, the Bureau or the Governing Council or the Committee; or

b.    any defect in the appointment of a person acting as a Director-General or Secretary of the Bureau or a member of the Governing Council or the Committee; or

c.     any irregularity in the procedure of the Bureau or the Governing Council or the Committee not affecting the merits of the case.