Report No. 271

9. Vacancies not to invalidate proceedings of Board.

No act or proceedings of the Board shall be invalid merely by reason of-

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

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

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