Section 6 — Vacancies, etc., not to invalidate proceedings of the Board or the Executive Committee.

The Betwa River Board Act, 1976
No act or proceeding of the Board or the Executive Committee shall be invalidated by reason of-- (a) any vacancy in the Board or the Executive Committee; (b) any defect in the composition of, or in any appointment to, the Board or the Executive Committee; (c) any irregularity in the procedure of the Board or the Executive Committee not affecting the merits of the case.

Official Hindi (PDF) ↗

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