20. Defects in appointments or election not to invalidate acts, etc.-

No act or proceeding of a Board or of any of its committees shall be invalid merely by reason of-

(a) any vacancy therein or any defect in the constitution thereof, or

(b) any defect in the election or appointment of a person as a member thereof, or

(c) any Trustee having acted or taken part in any proceedings in contravention of section 19, or

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