LexSection 15 — Acts or proceedings of Committee not to be invalidated.
The Textiles Committee Act, 1963
No act or proceeding of the Committee shall be invalidated merely by reason of-- (a) any vacancy, in, or any defect in the constitution of, the Committee; or (b) any defect in the appointment of a person acting as a member of the Committee; or (c) any irregularity in the procedure of the Committee not affecting the merits of the case.Open in Lexace · Ask the AI about this section