16. Vacancies, etc., not to invalidate proceedings of Adjudicating Authority.-

No act or proceeding of the Adjudicating Authority shall be invalid merely by reason of-

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

(b) any defect in the appointment of a person acting as a Member of the Authority; or

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