38. Acts and proceedings not to be invalidated by vacancies, etc.-No act of the Council, or any School 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 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.