44. Acts and proceedings not to be invalidated by vacancies, etc.-

No act of the Council, or any Institute, Board or Senate 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;

(b) any irregularity in its procedure not affecting the merits of the case;

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