LexSection 22 — Validity of acts of Committee, Executive Board or sub-committees not to be questioned by reason of vacancy, etc.
The Delhi Sikh Gurdwaras Act, 1971
No act or proceeding of the Committee or the Executive Board or any sub-committee shall be invalidated by reason only of the existence of any vacancy amongst its members or any defect in the constitution thereof.Open in Lexace · Ask the AI about this section