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

No act of the Institute or 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; or

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

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